Section 13 in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
13. Offences under Act to be cognizable and non-bailable.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, (2 of 1974)-(a)offences punishable under section 12 shall be cognizable and non- bailable;(b)every offence punishable under this Act, shall be tried by any Magistrate of First Class following summons case procedure prescribed in the Code of Criminal Procedure, 1973, (2 of 1974).
