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 1] [Entire Act] State of Gujarat - Section Section 7 in The Gujarat Freedom of Religion Act, 2003 7. Offence to be cognizable. - An offence under this Act will be cognizable and shall not be investigated by an officer below the rank of a Police Inspector.
