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 Madhya Pradesh - Section Section 11A in The M.P. Cattle Diseases Act, 1934 11A. [ Cognizance of offences. [Sections 11-A and 11-B were inserted by C.P. & Berar Act No. 35 of 1948.] - [Notwithstanding anything in the [Code of Criminal Procedure, 1898] (V of 1898), all offences under this Act shall be cognizable].
