1 [ [8. Offences to be cognizable for certain purposes and to be bailable and non-compoundable. --(1) The Code of Criminal Procedure, 1973 (2 of 1974) shall apply to offences under this Act as if they were cognizable offences-- (a) for the purposes of investigation of such offences; and (b) for the purposes of matters other than-- (i) matters referred to in section 42 of that Code; and (ii) the arrest of a person without a warrant or without an order of a Magistrate. (2) Every offence under this Act shall be 2 [non-bailable] and non-compoundable.]Open in Lexace · Ask the AI about this section
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