279A. [ Certain offences to be non-cognizable. [ Inserted by Act 41 of 1975, Section 72 (w.e.f. 1.10.1975).]
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence punishable under section 276-B or section 276-C or section 276-CC or section 277 or section 278 shall be deemed to be non-cognizable within the meaning of that Code.]
