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Bombay Presidency - Section

Section 35A in The Bombay Money-Lenders Act, 1946

35A. [ Certain offences to be cognizable. [This section was inserted by Bombay 7 of 1955, Section 4.]

- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, offences punishable-
(a)under section 34 for contravening the provisions of section 5, and
(b)under section 33, shall be cognizable.]