Section 151B — Certain offences to be cognizable and non-bailable.

The Electricity Act, 2003

1 [ 151B. Certain offences to be cognizable and non-bailable. --Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence punishable under sections 135 to 140 or section 150 shall be cognizable and non-bailable.]

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