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 Maharashtra - Section Section 98 in The Maharashtra Irrigation Act, 1976 98. Cognizance of certain offences. Notwithstanding anything contained in the Code of Criminal Procedure, 1973, all offences punishable under sections 93 and 94 shall be cognizable and bail-able.
