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] [Section 92] [Entire Act] State of Arunachal Pradesh - Subsection Section 92(2) in Arunachal Pradesh Goods Tax Act, 2005 (2)Notwithstanding anything contained in the Code of Criminal Procedure, 1 973(2 of 1973) all offences punishable under this Act or the rules made thereunder shall be cognizable and bailable.
