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] [Entire Act] State of Uttarakhand - Section Section 14 in Uttarakhand Freedom of Religion Act, 2018 14. Offences to be non-bailable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973, every offence committed under this Act shall be non-bailable.
