Section 624   [ View Judgements ]

Offences to be non-cognizable.


624. Offences to be non-cognizable.
    Notwithstanding anything in the Code of Criminal Procedure, 18981, every offence against this Act shall be deemed to be non-cognizable within the meaning of the said Code.

    1 See now the Code of Criminal Procedure, 1973 (Act No. 2 of 1974).

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