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State of Maharashtra - Section

Section 35 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960

35. Certain offences to be cognizable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence under clause (i) or clause (iii) of sub-section (1) of section 33 shall be deemed to be a cognizable offence within the meaning of that Code.