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] [Section 6] [Entire Act] Union of India - Subsection Section 6(2) in Preventive Detention Act, 1950 (2)Notwithstanding anything contained in the Code of Criminal Procedure 1898 (5 of 1898), every offence under Cl. (b) of sub -section (1) shall be cognizable.
