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] State of Jharkhand - Section Section 8 in Prevention of Destruction and Damage to Property Ordinance, 2015 8. Offence to be cognizable. - an offence under this Act shall be cognizable, non bailable and triable by the court of the magistrate of 1st class.
