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Bombay Presidency - Section

Section 7 in Bombay Hindu Places of Public Worship (Entry Authorization) Act, 1956

7. Offences to be cognisable and compoundable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (V of 1898), every offence under this Act shall be cognizable, and every such offence may, with the permission of the court, be compounded.