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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(3)Sections 366, 367, 368 and 371 of the Code shall apply in relation to a case involving an offence triable by a Special Court, subject to the modification that the reference to "Court of Session" wherever occurring therein, shall be construed as reference to "Special Court".