LexSection 32 — Certain offences to be cognizable.
The Ancient Monuments and Archaeological Sites and Remains Act, 1958
Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), an offence under clause (i) or clause (iii) of sub-section (1) of section 30, shall be deemed to be a cognizable offence within the meaning of that Code.Open in Lexace · Ask the AI about this section