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] [Entire Act] State of Jammu-Kashmir - Section Section 23 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015 23. Offences to be cognizable. - Every offence under this Act shall be cognizable within the meaning of the Code of Criminal Procedure, Samvat 1989.
