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State of Assam - Section

Section 21 in Assam Game and Betting Act, 1970

21. Offences cognisable, non-bailable, and special procedure for granting bails.

- All offences under this Act shall be cognisable and non-bailable, and no person accused of an offence under this Act, shall be released on bail by any court without hearing the prosecution of which due notice shall be given ; provided that all orders shall give reasons for which bail is given.