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 Jharkhand - Section Section 6 in Jharkhand Freedom of Religion Act, 2017 6. Offence to be cognizable. - An offence under this Act shall be cognizable and non bailable. Such cases shall not be investigated by an officer below the rank of an Inspector of Police.
