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 Goa - Section Section 45 in The Goa Money-Lenders Act, 2001 45. Certain offences to be cognizable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), offences punishable,-(a)under section 43 for contravening the provisions of section 5; and(b)under section 42, shall be cognizable.
