Section 34 in The Jammu And Kashmir Public Security Act, 2003
34. Procedure in offences under this Act
Notwithstanding anything contained in the Code,-(i)no Court inferior to that of Magistrate of the first class shall try any offence against this Act;(ii)an offence punishable under sections 22, 26, 29 and 31 shall be cognizable by the police.
