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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Nagaland - Subsection

Section 41(2) in Nagaland Forest Act, 1968

(2)In cases where the offence is committed after sunset and before sunrise or after preparation resistance to the execution of any law or a any legal process, or where the offender has been previously convicted of a like offence, the convicting court may inflict double the penalty prescribed for such offence.