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State of Jammu-Kashmir - Section

Section 7 in The Dowry Restraint Act, 1960

7. [ Offences to be cognizable, non-bailable and non-compound-able. [Substituted by Act No. XII of 1981, Section 6.]

- Every offence under this Act shall be cognizable, non-bailable and non-compoundable:Provided that no police officer below the rank of a Deputy Superintendent of police shall make arrest for or investing at any offence under this Act.]