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State of Bihar - Section
Section 53 in The Bihar Prohibition And Excise Act, 2016
53. [ [Deleted by Bihar Act No. 8 of 2018, dated 30.7.2018.]
***]| 53. Enhanced punishment after previous conviction.- If any person, after having been previously convicted of an offence punishable under this Act, subsequently commits and is convicted of an offence under this Act, he shall be liable to twice the punishment, provided for the first conviction. |