Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Jharkhand - Subsection Section 47(2) in The Bihar Co-operative Societies Act, 1935 (2)Every offence under this Act shall, for the purpose of the [Code of Criminal Procedure,1898 (5 of 1898)] [Now Cr. RC 1973 (Act 2 of 1974.)] be deemed to be non-cognizable.
