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 24] [Section 2] [Entire Act] Union of India - Subsection Section 2(l) in The Code of Criminal Procedure, 1973 (l)"non-cognisable offence" means an offence for which, and "non-cognisable case" means a case in which, a police officer has no authority to arrest without warrant;
