Section 36A in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
36A. [ Offences non-bailable. [Section 36-A substituted by Act V of 1980, Section 8.]
- Notwithstanding anything contained in this Act or in any other law for the time being in force all offences under this Act other than those compoundable under section 38 shall be non-bailable [and nothing in section 497-A of the Code of Criminal Procedure Svt. 1989 shall apply to offences under this Act.]
