12A. [ Offence under section 18-A to be cognizable. [Section 12-A was inserted by section 8, of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).]
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), an offence under section 18-A shall be deemed to be a cognizable offence within the meaning of that Code.] [Sub-sections (1) and (1-A) were substituted for the original sub-section (1) by section 1(i) of the Tamil Nadu Money-Lenders (Amendment) Act, 1979 (Tamil Nadu Act 41 of 1979).]
