Section 28 — Offences to be cognizable and non-bailable.

The Banning of Unregulated Deposit Schemes Act, 2019
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) every offence punishable under this Act, except the offence under section 22 and section 26, shall be cognizable and non-bailable.

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