Legal Document View

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

State of Bihar - Section

Section 27 in The Bihar Prohibition Act, 1938

27. Offences under the Act, to be cognizable.

- All offences under this Act, shall be cognizable, and subject to the provisions of this Act, the provisions of the [Code of Criminal Procedure, 1898 (V of 1898)] [Now see Cr.P.C. 1973 (2 of 1974).], with respect to cognizable offences shall apply to them.