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 6] [Entire Act] State of Gujarat - Section Section 47 in Gujarat Money-Lenders Act, 2011 47. Certain offences to be cognizable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973, offences punishable-(a)under section 40,(b)under section 42 for contravening the provision of section 5 -shall be cognizable.
