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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Good Conduct Prisoners' Probational Release Act, 1926

(2)An offence punishable under the provisions of sub-section (1) shall be deemed to be a cognizable offence within the meaning of clause (f) of sub- section (1) of sub-section 4 of the Code of Criminal Procedure 1898, V of 1898.