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State of Uttar Pradesh - Section

Section 18 in The U. P. Opium Smoking Act, 1934

18. Enhanced punishment after previous conviction.

- Whoever, having been previously convicted of an offence under this Act, is again convicted of an offence under this Act, shall be liable for such subsequent offence to twice the punishment which might be imposed on a first conviction :Provided that in the case of a third or subsequent conviction, the offender shall be sentenced to imprisonment with or without fine.