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 Jammu-Kashmir - Section Section 14 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983 14. Offence to be cognizable Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989 an offence punishable under this Act shall be cognizable.
