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State of Telangana - Section

Section 25A in Telangana Prohibition Act, 1995

25A. [ Enhanced punishment after previous conviction. [Section 25A inserted with marginal heading by Act No.10 of 1996.]

- If any person after having been previously convicted of an offence punishable under this Act, subsequently commits and is convicted of an offence punishable under this Act, he shall be liable upto twice the punishment which might be imposed on the first conviction under this Act.]