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 3] [Entire Act] State of West Bengal - Section Section 33C in The West Bengal Fire Services Act, 1950 33C. [ Offences bailable and cognizable. [Section 33C inserted by W.B. Act 21 of 1960.] - All offences punishable under this Chapter shall be bailable and shall [* * * * *] be cognizable.]
