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] [Section 143B] [Entire Act] State of Gujarat - Subsection Section 143B(3) in The Gujarat Police Act, 1951 (3)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (V of 1898), the offence punishable under this section shall be cognisable.]
