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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(1)When trying any offence punishable under this Act a Special Court may also try any other offence with which the accused may, under any other law for the time being in force, be charged at the same trial.