In this Act, unless the context otherwise requires,— (a) "Code" means the Code of Criminal Procedure, 1973 (2 of 1974); (b) "disturbed area" means an area declared as a disturbed area under section 3; (c) period of disturbance, in relation to a disturbed area, means the period during which it is to be a disturbed area for the purposes of section 3; (d) "scheduled offence" means an offence specified in the Schedule being an offence forming part or arising out of, or connected with, any such disturbance as is referred to in section 3; (e) "Special Court" means a Special Court constituted under section 4; (f) words and expressions used but not defined in this Act, and defined in the Code shall have the meanings respectively assigned to them in the Code.Open in Lexace · Ask the AI about this section
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