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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1) in The Karnataka Control Of Organized Crimes Acts, 2000.

(1)Notwithstanding anything contained in the Code or in any other law, every offence punishable under this Act, shall be deemed to be a cognizable offence within the meaning of clause (c) of section 2 of the Code and “Cognizable case” as defined in that clause shall be constructed accordingly.