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Young Persons (Harmful Publications) Act, 1956 7. Offences under this Act to be cognizable Offences under this Act to be cognizable Notwithstanding anything contained in the 1[Code of Criminal Procedure, 1898 (5 of 1898)], any offence punishable under this Act shall be cognizable. 1.See now Code of criminal procedure, 1973 (2 of 1974).    |
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