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 16] [Entire Act] State of Bihar - Subsection Section 16(4) in The Bihar Control of Crimes Act, 1981 (4)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974)) every offence under sub-section (3) shall be cognizable.
