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 Odisha - Section Section 21 in The Orissa Opium Smoking Act, 1947 21. Cognizance of offences. - No Magistrate shall take cognizance of an offence punishable under this Act except on the complaint or report of the Collector or an Excise Officer or a Police Officer not being below the rank of a Sub-Inspector.
