Section 2(1)(d) in Himachal Pradesh Habitual Offenders Act, 1969

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State of Himachal Pradesh - Subsection

Section 2(1)(d) in Himachal Pradesh Habitual Offenders Act, 1969

(d)"habitual offender" means any person who since his attaining the age of eighteen years,-

(i)during any consecutive period (whether before or after the commencement of this Act, or partly before and partly after such commencement) of five years, has been sentenced on conviction, on not less than three occasions, to a substantive term of imprisonment for one or more of the scheduled offences committed on separate occasions, being offences which are not so connected together as to form parts of the same transaction; and

(ii)such sentence has not been reversed in appeal or revision:

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State of Himachal Pradesh - Subsection

Section 2(1)(d) in Himachal Pradesh Habitual Offenders Act, 1969