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 18 in The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981 18. Offences to be cognizable.- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1973), every offence punishable under this Act shall be cognizable.
