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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] Bengal Presidency - Subsection Section 11(2) in The Bengal Smuggling Of Arms Act, 1934 (2)Any offence under this section or under section 10 shall be deemed to be a non-bailable offence.
