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 Jammu-Kashmir - Section Section 22 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 22. Offences to be cognizable. - Notwithstanding anything contained in the of a Criminal Procedure, 1989 (Act XXIII of 1989), all offences under this Act shall be cognizable.
