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] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(4) in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993 (4)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every offence under Sub-section (3) shall be cognizable.
