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Report No. 42 First Schedule Classification of Offences Explanatory Note.- (1) In regard to offences under the Indian Penal Code, the entries in the second and third column against a section the number of which is given in the first column are not intended as the definition of, and the punishment prescribed for, the offence in the Indian Penal Code, but merely as indication of the substance of the section. (2) In this Schedule, (i) the expressions "Magistrate of the first class" and "Any Magistrate" include Metropolitan Magistrates but not Executive Magistrates; (ii) the word "cognizable", stands for 'a police officer may arrest without warrant'; and (iii) the word 'non-cognizable' stands for 'a police officer shall not arrest without warrant'.    |
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