Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Karnataka - Section

Section 88 in The Karnataka Prohibition Act, 1961

88. Offences to be cognizable and non-bailable.

(1)In the absence of any provisions to the contrary in this Act, all offences under this Act shall be cognizable and the provisions of the Code of Criminal Procedure, 1898, with respect to cognizable offences shall apply to offences under this Act.
(2)Offences under section 58, section 59 or section 60 shall be non-bailable.