96A. [ Certain offences to be non-cognisable. [Inserted by Act 36 of 1973.]
- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), an offence under Section 85 or Section 87 or Section 88 or Section 89 or sub-section (2) of Section 95 shall be deemed to be non-cognisable within the meaning of that Code.] [Substituted by Act 36 of 1973.]
