Section 3 in The Prevention Of Insults To National Honour (Amendment) Act, 2003
3. Insertion of new section 3A.-
After section 3 of the principal Act, the following section shall be inserted, namely:-" 3A. Enhanced penalty on second and subsequent convictions.- Whoever, having already been convicted of an offence under section 2 or section 3, is again convicted of any such offence shall be punishable for the second and for every subsequent offence, wit imprisonment for a term which shall not be less than one year.". SUBJASH C. JAIN, Secy. to the Govt. of India.
