Section 21(1) in The Arunachal Pradesh Control of Organised Crime Act, 2002
(1)Notwithstanding anything contained in the Code or any other law, every offence punishable under this Act, shall be deemed to be a cognisable offence within the meaning of clause (c) of Section 2 of the Code and "cognisable case" as defined in that clause shall be construed accordingly.
