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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Bharat - Subsection

Section 23(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(2)Nothing in this section shall affect the liability of such person to any further or other punishment to which he may be liable under the Indian Penal Code or any other Law.