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State of Jammu-Kashmir - Section

Section 113 in The Jammu and Kashmir Electricity Act, 2010

113. Certain offences cognizable and non-bailable.

- Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, an offence punishable under sections 95 to 100 or section 110 shall be cognizable and non-bailable.