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[Cites 0, Cited by 0] [Section 47A] [Entire Act]

State of Jharkhand - Subsection

Section 47A(2) in Jharkhand Co-operative Societies Act, 2008

(2)Every offence under this Act shall, for the purpose of the Code of Criminal Procedure, 1898 (5 of 1898) be deemed to be non-cognizable except the offence under section 45 (4) and 45 A (3) of the Act.