Section 7(2)(c) in Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(c)Notwithstanding anything contained in the said Code, every offence under clause (b) shall be cognizable.

Legal Document View