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 Punjab - Section Section 22 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994 22. Offences to be cognizable, non-bailable and non-compoundable. - Every offence punishable under sub-section (1) or sub-section (2) of section 19 shall be cognizable, non-bailable and non-compoundable.
