60A. [ Non-bailable Offences. [Substituted by Act No. 8 of 2010, dated 19.4.2010.]
- The offences punishable under sub-item (ii) of item (1) of Section 34 or Section 37or Section 37-A shall be non-bailable and the provisions of the Code of Criminal Procedure, 1973 with respect to non-bailable offences shall apply to those offences.]
