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State of Uttar Pradesh - Section

Section 24 in The United Provinces Fire Service Act, 1944

24. Procedure. -

The proceedings under Sections 9 and 21 of this Act shall, as far as possible be governed by the provisions of the [Code of Criminal Procedure, 1898] [See now the Criminal Procedure Code, 1973.] and the offences under these sections shall be bailable and non-cognizable.