Handlooms (Reservation of Articles for production) Act, 1985
14. Offences to be cognizable:
Notwithstanding anything contained in the Code of Criminal Procedure, 1973, every offence punishable under this Act shall be cognizable.
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Handlooms (Reservation of Articles for production) Act, 1985 14. Offences to be cognizable: Notwithstanding anything contained in the Code of Criminal Procedure, 1973, every offence punishable under this Act shall be cognizable. |
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