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 38] [Entire Act] Union of India - Section Section 8 in The Lotteries (Regulation) Act, 1998 8. Offences to be cognizable and non-bailable.— The offence under this Act shall be cognizable and non-bailable.
