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[Cites 0, Cited by 1282] [Article 20] [Constitution]

Constitution Subarticle

Article 20(1) in Constitution of India

(1)No person shall be convicted of any offence except for violation of a law in force at the time of the commission of the act charged as an offence, nor be subjected to a penalty greater than that which might have been inflicted under the law in force at the time of the commission of the offence.