Certain offences to be non-cognizable
2[Certain offences to be non-cognizable.
279A. Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence punishable under section 276B or section 276C or section 276CC or section 277 or section 278 shall be deemed to be non-cognizable within the meaning of that Code.]
2. Inserted by the Taxation Laws (Amendment) Act, 1975, w.e.f. l-10-1975.
[As Amended by the Finance Act, 1976]