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State of Uttar Pradesh - Section
Section 21 in The U.P. Habitual Offenders' Restriction Act, 1952
21. Savings.
- Nothing in this Act shall affect the powers of any competent authority under any other law for the time being in force, to make an order of restriction or detention and any order of restriction or of settlement passed under this Act, in so far as it may be inconsistent with any order made by a competent authority under such other law shall be deemed to be inoperative while the order under the other law remains in force.The Schedule[See clause (c) of sub-section (1) of Section 2]Offences under the Indian Penal Code| Sections | ||
| 231 | ... | Counterfeiting coin. |
| 232 | ... | Counterfeiting Indian coin. |
| 233 | ... | Making, buying or selling instrument for counterfeiting coin. |
| 234 | ... | Making, buying or selling instrument for counterfeiting Indiancoin. |
| 235 | ... | Possession of instrument or material for the purpose of usingthe same for counterfeiting coin. |
| 239 | ... | Delivery of coin, possessed with the knowledge that it iscounterfeit. |
| 240 | ... | Delivery of Indian coin possessed with the knowledge that itis counterfeit. |
| 242 | ... | Possession of counterfeit coin by person who knew it to becounterfeit when he became possessed thereof. |
| 243 | ... | Possession of Indian coin by person who knew it to becounterfeit when he became possessed thereof. |
| 302 | ... | Murder. |
| 304 | ... | Culpable homicide not amounting to murder. |
| 307 | ... | Attempt to murder. |
| 308 | ... | Attempt to commit culpable homicide. |
| 311 | ... | Being a thug. |
| 326 | ... | Voluntary causing grievous hurt by dangerous weapons or means. |
| 327 | ... | Voluntarily causing hurt to extort property, or to constrainto an illegal act. |
| 328 | ... | Causing hurt by means of poison, etc. with intent to commit anoffence. |
| 329 | ... | Voluntarily causing grievous hurt to extort property or toconstrain to an illegal act. |
| 333 | ... | Voluntarily causing grievous hurt to deter public servant fromhis duty. |
| 363 | ... | Punishment for kidnapping. |
| 364 | ... | Kidnapping or abducting in order to murder. |
| 365 | ... | Kidnapping or abducting with intent secretly and wrongfully toconfine a person. |
| 369 | ... | Kidnapping or abducting a child under ten years with intent tosteal from its person. |
| 376 | ... | Rape. |
| 377 | ... | Unnatural offences. |
| 380 | ... | Theft in dwelling-house, etc. |
| 382 | ... | Theft after preparation made for causing death, hurt orrestrain in order to the committing of the theft. |
| 384 | ... | Extortion. |
| 385 | ... | Putting person in fear of injury in order to commit extortion. |
| 386 | ... | Extortion by putting a person in fear of death or grievoushurt in order to commit extortion. |
| 392 | ... | Robbery. |
| 393 | ... | Attempt to commit robbery. |
| 394 | ... | Voluntarily causing hurt in committing robbery. |
| 395 | ... | Dacoity. |
| 396 | ... | Dacoity with murder. |
| 397 | ... | Robbery or dacoity, with attempt to cause death or grievoushurt. |
| 398 | ... | Attempt to commit robbery or dacoity when armed with deadlyweapons. |
| 399 | ... | Making preparation to commit dacoity. |
| 400 | ... | Belonging to gang of dacoits. |
| 402 | ... | Assembling for purpose of committing dacoity. |
| 411 | ... | Dishonestly receiving stolen property. |
| 412 | ... | Dishonestly receiving property stolen in the commission of adacoity. |
| 436 | ... | Mischief by fire or explosive substance with intent to destroyhouse, etc. |
| 457 | ... | Lurking house-trespass or house-breaking by night in order tothe commission of an offence punishable with imprisonment. |
| 458 | ... | Lurking house-trespass or house-breaking by night afterpreparation for hurt, assault, or wrongful restraint. |
| 459 | ... | Grievous hurt caused whilst committing lurking house-trespassor house breaking. |
| 460 | ... | Death or grievous hurt caused by one of several personsjointly concerned in house breaking by night, etc. |