Section 10A — Offences to be cognizable.
The Essential Commodities Act, 1955
1 [ 10A. Offences to be cognizable. --Notwithstanding anything contained in 2 [the Code of Criminal Procedure, 1973 (2 of 1974)] every offence punishable under this Act shall be "cognizable 3 ***].Open in Lexace · Ask the AI about this section
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