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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Uttar Pradesh - Subsection

Section 118(b) in The General Rules (Criminal), 1977

(b)of five years in other cases ; except that in every case the judgment or final order of the Sessions Judge or Magistrate in cases in which the offence proved is an offence punishable under chapter XII or chapter XVII of the Indian Penal Code with imprisonment of either description for a term of three years and upwards shall be retained for 50 years ;