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State of Tripura - Section

Section 16 in Tripura Gambling Act

16.

Whoever, having been convicted of an offence, punishable under this Act, shall be again guilty of any such offence, shall be subject for every such subsequent offence to double the amount of punishment which has been fixed under this Act for the same.Provided that he shall not be liable in any case to fine exceeding one thousand rupees or to imprisonment for a term exceeding one year.