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State of Tamilnadu - Section

Section 20 in Tamil Nadu General Clauses Act, 1891

20. Punishment for offences under more than one enactment.

- Where an act or omission constitutes an offence under two or more enactments, the offender shall be liable to be prosecuted and punished under either or any- of those enactments, but shall not be liable to be punished twice for the same act or omission.