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State of Himachal Pradesh - Section

Section 11 in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969

11. Operation of other penal laws not barred.

- Nothing contained in this Act, shall be deemed to prevent any person from being prosecuted under any other law for any act which constitute an offence punishable under this Act:Provided that no person shall be prosecuted and punished for the same offence more than once.