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State of Haryana - Section

Section 15 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015

15. Offences to be cognizable and non-bailable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), an offence punishable under section 13 shall be cognizable and nonbailable.