Section 43D(3) in The Unlawful Activities (Prevention) Act, 1967
(3)Section 268 of the Code shall apply in relation to a case involving an offence punishable under this Act subject to the modification that—(a)the reference in sub-section (1) thereof—(i)to “the State Government” shall be construed as a reference to “the Central Government or the State Government.”;(ii)to “order of the State Government” shall be construed as a reference to “order of the Central Government or the State Government, as the case may be”; and(b)the reference in sub-section (2) thereof, to “the State Government” shall be construed as a reference to “the Central Government or the State Government, as the case may be”.
