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[Cites 0, Cited by 10] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(b) in The Railway Property (Unlawful Possession) Act, 1966

(b)for the second or a subsequent offence, with imprisonment for a term which may extend to five years and also with fine and in the absence of special and adequate reasons to be mentioned in the judgment of the Court, such imprisonment shall not be less than two years and such fine shall not be less than two thousand rupees.