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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(2)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (Central Act V of 1898)] [See now Code of Criminal Procedure, 1973 (2 of 1974).] an offence under this section shall be cognizable and bailable.