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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in The Bihar Essential Services Maintenance Act, 1948

(2)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898] [Now Code of Criminal Procedure, 1973 (No. 2 of 1974).], an offence under this Act, shall be cognizable.