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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Gift Goods (Trade & Unlawful Possession) Act, 1964

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Central Act V of 1898), any offence under this Act shall be deemed to be a congnizable offence within the meaning of that Code.