Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 28] [Entire Act]

Union of India - Section

Section 25 in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007

25. Cognizance of offences. —

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every offence under this Act shall be cognizable and bailable.
(2)An offence under this Act shall be tried summarily by a Magistrate.