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 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(g) in Uttar Pradesh Dacoity Affected Areas Act, 1983 (g)words and expressions, used, but not defined in this Act and defined in the Code of Criminal Procedure, 1973, shall have the meanings assigned to them in that Code.
