Section 460 in Himachal Pradesh Habitual Offenders Act, 1969
460. All persons jointly concerned in lurking house-trespass or house-breaking by night punishable where death or grievous hurt caused by one of them.
IIOffence under the Suppression of Immoral Traffic in Women and Girls Act, 1956.Section 4-Living on the earnings of prostitution.IIIAn offence under section 3 of the Public Gambling Act, 1867 (Act No. III of 1867).IVAny offence under the Essential Commodities Act, 1955, and rules and orders framed and issued thereunder.
