Section 19(1) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(1)Notwithstanding anything contained in the Code every offence punishable under this Act or any rule made thereunder shall be deemed to be a cognizable offence within the meaning of clause (c) of Section 2 of the Code and cognizable case as defined in that clause shall be construed accordingly.
