Section 11(1) in Uttar Pradesh Dacoity Affected Areas Act, 1983
(1)The provisions of clause (a) of the proviso to sub-section (2) of Section 167 of the Code of Criminal Procedure, 1973 shall, in respect of a scheduled offence, apply with the modification as if a reference to one hundred and eighty days were substituted for the reference to ninety days.
