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 2] [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.
