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State of Jammu-Kashmir - Section

Section 21 in The Jammu And Kashmir Public Safety Act, 1978

21. Cognizance of offences under this Act.-

(1)No Court shall take cognizance of any offence under this Act except on a report in writing made by a public servant.
(2)Notwithstanding anything contained in the Second Schedule to the Code, offences under this Act shall be cognizable and non-bailable.