Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] Union of India - Section Section 37 in Administration of Evacuee Property Act, 1950 37. Offences to be cognizable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1898, (Act V of 1898), all offences under this Act shall be cognizable.
