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State of West Bengal - Section

Section 14 in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.

14. Certain offences to be cognizable and bailable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, offences under sections 5, 6, 7, 8, 9 and 10 shall be cognizable and bailable.