The Schedule

[See Section 2(D)]

1. Offences under the following provisions of the Indian Penal Code (45 of 1860):-

Section 120B;

Sections 143 to 145, 147, 148, 151 to 155, 157, 158 and 160;

Sections 182, 183, 186 to 190;

Sections 193 to 195, 199, 201 to 203, 211 to 214, 216, 216A and 225;

Sections 295 to 298;

Sections 302, 303, 304, 307, 308, 323 to 335, 341 to 348, 352 to 358, 363 to 369 and 376;

Sections 379, 380, 382, 384 to 387, 392 to 399, 402, 411, 412, 426, 427, 431, 435, 436, 440, 447 to 462;

Sections 504 to 506 and 509.

2. Offences under the following provisions of the Arms Act, 1959 (54 of 1959):-

Sections 25 to 30.

3. Offences under the following provisions of the Indian Explosives Act, 1884 (4 of 1884):-

Sections 6(3) and 8(2).

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