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SECTION 5, Offences to be cognizable
The Intelligence Organisations (Restriction... SECTION 5 1
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The Intelligence Organisations (Restriction of Rights) Act, 1985

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5. Offences to be cognizable.—
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),all offences punishable under section 4 shall be cognizable.