Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(5) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 (5)The limitations on granting of bail specified in sub-section (4) are in addition to the limitations under the Code.
