LexSection 14A — Offences to be Congnizable.
The Child and Adolescent Labour (Prohibition and Regulation) Act, 1986
1 [ 14A. Offences to be Congnizable. --Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), any offence committed by an employer and punishable under section 3 or section 3A shall be cognizable.]Open in Lexace · Ask the AI about this section