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 22] [Entire Act] NCT Delhi - Section Section 68 in The Delhi Excise Act, 2009 68. Certain offences to be non-bailable. All offences punishable under this Act with imprisonment of two years and more, shall be non-bailable and the provisions of the Code of Criminal Procedure, 1973 (2 of 1974) with respect to non-bailable offences, shall apply to those offences.
