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 Maharashtra - Section Section 13 in The Maharashtra Refugees Act, 1948 13. [ Certain offences to be cognisable. [This section was substituted for the Original Bombay 66 of 1948, Section 6.] - All offences under this Act except offences under sub-section (1) of section 10 shall be cognisable.]
