Section 2(1)(c) in The U.P. Habitual Offenders' Restriction Act, 1952

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State of Uttar Pradesh - Subsection

Section 2(1)(c) in The U.P. Habitual Offenders' Restriction Act, 1952

(c)"Habitual offender" means a person who before or after the commencement of this Act, has been sentenced to a substantive term of imprisonment, such sentence not having been set aside in appeal or revision, on not less than three different occasions for one or another of the offences set forth in the Schedule;

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State of Uttar Pradesh - Subsection

Section 2(1)(c) in The U.P. Habitual Offenders' Restriction Act, 1952