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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(4) in The Punjab Prevention of Human Smuggling Act, 2012

(4)Whoever, having been convicted of an offence under any provision of this Act, is again convicted of an offence under the same provision, shall be punishable, for the second, and for each' subsequent offence, with double the penalty, provided for that offence.