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] [Entire Act] State of Telangana - Section Section 7 in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978 7. Offences under Act to be cognizable. - Notwithstanding anything in the Code of Criminal Procedure, 1973, (Central Act 2 of 1974). all offences under this Act shall be cognizable.
