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] [Entire Act] State of Himachal Pradesh - Section Section 8 in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969 8. Offence under the Act to be non-bailable. - Notwithstanding anything contained in the Code, any offence punishable under this Act, shall be non-bailable.
