Section 9(1)(a) in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979

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State of Uttar Pradesh - Subsection

Section 9(1)(a) in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979

(a)an offence punishable under-

(i)The [Motor Vehicles Act, 1939] [Now see Motor Vehicles Act, 1988.]; or

(ii)The Public Gambling Act, 1867, not being an offence punishable under Section 3 of that Act or an offence in respect of wagering punishable under Section 13 of that Act; or

(iii)Section 34 of the Police Act, 1861; or

(iv)Section 160 of the Indian Penal Code, 1860; or

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State of Uttar Pradesh - Subsection

Section 9(1)(a) in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979