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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2) in Karnataka Tax on Entry of Goods Act, 1979

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) all offences punishable under subsection (2) of section 21 shall be cognizable and bailable.