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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(b) in The Bombay Habitual Offenders Act, 1959.

(b)that he was making preparation for committing theft or robbery, shall, on conviction, be punished with imprisonment for a term which may extend to three years, and shall also be liable to a fine which may extend to one thousand rupees.