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 13 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959 13. Offences to be cognizable. - Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (V of 1898) all offences under this Act shall be cognizible.
