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[Cites 0, Cited by 6] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Indian Telegraph Act, 1885

(2)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (5 of 1898)] [*Now see the Code of Criminal Procedure, 1973 (2 of 1974).], offences under this section in respect of a wireless telegraph shall, for the purposes of the said Code, be bailable and non-cognizable.