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State of Uttar Pradesh - Section

Section 14 in Uttar Pradesh Dacoity Affected Areas Act, 1983

14. Punishment for scheduled offence generally

A person who commits a scheduled offence shall, if no special punishment is provided for that offence in the Indian Penal Code and that offence is also not punishable under Section 12 be punished with imprisonment which may extend to ten years and with fine.