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 1] [Section 3A] [Entire Act] Union of India - Subsection Section 3A(i) in Epidemic Diseases Act, 1897 (i)an offence punishable under sub-section ( 2) or sub-section ( 3) of section 3 shall be cognizable and non-bailable;
