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 2] [Entire Act] State of Bihar - Section Section 399 in The Bihar Municipal Act, 2007 399. Certain offences to be cognizable. - The offences mentioned in Section 313, Section 323, Section 324, Section 326, Section 370 and Section 435 shall be cognizable within the meaning of the Code of Criminal Procedure, 1973.
