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State of Assam - Section

Section 22 in The Assam Ancient Monuments and Records Act, 1959

22. Certain offences to be cognisable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Act No. 5 of 1898) an offence under Clause (1) of Section 20 shall be deemed to be cognisable offence within the meaning of that Code.