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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(2) in Kerala Forest Act, 1961

(2)Such rules may provide that, in cases where the offence is committed after making preparation for resistance to the execution of any law or any legal process, or where the offender has been previously convicted of a like offence, the convicting Magistrate may inflict double the penalty prescribed for such offence.