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[Cites 0, Cited by 81] [Section 354D] [Entire Act]

Union of India - Subsection

Section 354D(2) in The Indian Penal Code, 1860

(2)Whoever commits the offence of stalking shall be punished on first conviction with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine; and be punished on a second or subsequent conviction, with imprisonment of either description for a term which may extend to five years, and shall also be liable to fine.