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 1] [Entire Act] State of Odisha - Section Section 5 in The Orissa Freedom of Religion Act, 1967 5. Offence to be cognizable. - An offence under this Act shall be cognizable and shall not be investigated by an officer below the rank of an Inspector of Police.
