Income Tax Department

Ministry of Finance, Government of India

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Section 77B

Offences with three years imprisonment to be bailable

Section

Section Number

77B

Chapter

CHAPTER XI - Offences

Act

Information Technology Act, 2000

Year

Offences with three years imprisonment to be bailable

Offences with three years imprisonment to be bailable

Offences with three years imprisonment to be bailable.

77B. Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the offence punishable with imprisonment of three years and above shall be cognizable and the offence punishable with imprisonment of three years shall be bailable.]

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