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 Bihar - Section Section 12A in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956 12A. [ offences to be cognizable and non-bailable. [Inserted by by Act 31 of 2008, published in Bihar Gazette (Extra-Ordinary) dated 24.12.2008.] - Every offence, as defined under Section 12(1) of the Act, shall be cognizable and non-bailable.]
