Section 32 in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964
32. Certain offences to be cognizable.
- Notwithstanding anything in the Code of Criminal Procedure, 1898 (Central Act V 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.
