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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(2) in Telangana Preventive Detention Act, 1970

(2)Notwithstanding anything contained in [the Code of Criminal Procedure, 1898 (Central Act V of 1898) every offence under clause (b) of sub-section (1) shall be cognizable.] [See the corresponding provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).]