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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1)(a) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(a)on a first conviction with imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both; and