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 0] [Entire Act] Union of India - Section Section 5 in The Intelligence Organisations (Restriction of Rights) Act, 1985 5. Offences to be cognizable.— Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) all offences punishable under section 4 shall be cognizable.
