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 80] [Entire Act] Union of India - Section Section 38 in The Arms Act, 1959 38. Offences to be cognizable. - Every offence under this Act shall be cognizable within the meaning of the [Code of Criminal Procedure, 1973 (2 of 1974).] [[Substituted by Act 25 of 1983, Section 14, for "Code of Criminal Procedure,
