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State of Tamilnadu - Section

Section 15 in Tamil Nadu Prohibition Act, 1937

15. Offences under Act to be cognizable.

- All offences under this Act shall be cognizable and the provisions of the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted 'Code of Criminal Procedure, 1898' by Tamil Nadu Act No. 9 of 1979.], with respect to cognizable offences shall apply to them.