Section 2(b) in Nagaland Habitual Offenders Act, 1967
(b)'habitual offender' means a person who, during any continuous period of five years, whether before or after the commencement of this act or partly after such commencement of this Act, has been sentenced on conviction on not less than three occasions since he attained the age of eighteen years to a substantive term of imprisonment for any one or more the schedule offences committed on different occasions and not so connected together as to form parts of the same transaction, such sentence not having been reversed in appeal or on revision :
