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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(a) in The Restriction of Habitual Offenders (Punjab) Act, 1918

(a)on a first conviction with imprisonment of either description for a term which may extend to one year, or with fine, or with both;