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State of Jammu-Kashmir - Section

Section 25 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

25. Cognizance of offences.

(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, every offence under this Act shall be cognizable and bailable.
(2)An offence under this Act shall be tried summarily by a Magistrate.