LexSection 23 — Offences to be cognizable and bailable.
The Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence punishable under this Act shall be-- (a) bailable; (b) cognizable.Open in Lexace · Ask the AI about this section