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 9] [Entire Act] State of Maharashtra - Subsection Section 9(c) in The Maharashtra Molasses (Control) Act,1956 (c)Notwithstanding anything contained in the Code of Criminal Procedures, 1973 an offence punishable under this Act shall be cognizable and bailable.
