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State of Bihar - Section

Section 36 in Bihar Preservation and Improvement of Animals Act, 1955

36. Offences to be cognizable.

- Notwithstanding anything to the contrary contained in the [Code of Criminal Procedure, 1898 (V of 1898)] [Now Code of Criminal Procedure, 1973 (2 of 1974)], an offence under Chapter 11 shall be cognizable.