Section 9 in The U.P. Prevention of Cow Slaughter Act, 1955
9. Offences to be cognizable and non-bailable.
- Notwithstanding anything contained in the [Code of Criminal Procedure, 1898] [Now Cr.P.C., 1973.], an offence punishable under sub-section (1) of Section 8 shall be cognizable and non-bailable.
