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 12] [Entire Act] State of Maharashtra - Subsection Section 12(1) in The Maharashtra Devdasi System (Abolition) Act, 2005 (1)All offences under sub-section (1) of section 11, except offences under subsection (2) of the said section shall be cognizable and non-bailable.
