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State of Himachal Pradesh - Section

Section 53 in The Himachal Pradesh Excise Act, 2011

53. Offences to be bailable etc.

- All offences punishable under this Act shall be bailable within the meaning of Code of Criminal Procedure, 1973 :Provided that the offences punishable under the first proviso and second proviso of sub-section (1) of section 39, and sections 40 and 41 of this Act shall be non-bailable.