Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of Jharkhand - Section

Section 16 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005

16. Offence to be cognizable and Non bailable.

- Notwithstanding anything to the contained in the Code of Criminal Procedure 1973 (Act 2 of 1974), an offence under this Act shall be cognizable and non bailable.