Section 26 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
26. Offences to be cognizable and non-bailable.
(1)Every offence punishable under this Act, except those punishable under section 17, 22 and 23 shall be cognizable.(2)Every offence punishable under section 20 shall be non-bailable and non-compoundable.
