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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 21 in The Jammu and Kashmir Public Safety Act, 1978

21. Cognizance of offences under this Act.

(1)No Court shall take cognizance of any offence under this Act except on a report in writing made by a public servant.
(2)Notwithstanding anything contained in the Second Schedule to the Code, offences under this Act shall be cognizable and non-bailable.