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The Cigarettes and Other Tobacco Products (Prohibition of advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 27. Offences to be bailable.- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence punishable under this Act shall be bailable. State Amendment Gujarat Insertion of new section 27A in Act 34 of 2003.- In the principal Act, after section 27, the following section shall be inserted, namely:- Offence under section 4A to be cognizable.- "27A.-An offence under section 4A shall be cognizable.". [Vide Gujarat Act 27 of 2017, s. 7.] Maharashtra Insertion of new section 27A in Act 34 of 2003.- After section 27 of the principal Act, the following section shall be inserted, namely:- Offence under section 4A to be cognizable.- "27A.-An offence under section 4A shall be cognizable.". [Vide Maharashtra Act 60 of 2018, s. 7] Rajasthan Insertion of new section 27A, Central Act No. 34 of 2003.- After the existing section 27 and before the existing section 28 of the principal Act, the following shall be inserted, namely:- "27A. Offence under section 4A to be congnizable.- An offence under section 4A shall be cognizable.". [Vide Rajasthan Act 1 of 2020, s. 7.]    |
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