Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Chattisgarh - Subsection Section 10(a) in The Chhattisgarh Tonahi Pratadna Nivaran Act, 2005 (a)every offence punishable under this Act shall be cognizable and non-bailable;
