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[Cites 0, Cited by 0] [Section 396(1)] [Section 396] [Entire Act]

State of Madhya Pradesh - Subsection

Section 396(1)(f) in Criminal Courts - Rules and Orders

(f)any person convicted of an offence by a Court or Tribunal acting outside India, under the general or special authority of His Majesty, which would have rendered him liable to be classified as a habitual criminal, if he had been convicted in a Court established in India.