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Prevention of Cruelty to Animals Act, 1960 31. Cognizability of offences. - Notwithstanding anything contained in the Code of Criminal Procedure, 1898, an offence punishable under clause (l), clause (n) or clause (o) of sub-section (1) of section 11 or under section 12 shall be a cognizable offence within the meaning of that Code.    |
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