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 (V of 1898), offences punishable-(a)under section 34 for contravening the provisions of section 5, and(b)under section 33, shall be cognizable.]
