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[Cites 0, Cited by 8] [Section 29(4)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(4)(b) in Andhra Pradesh Forest Act, 1967

(b)If an offence under this section is committed, after sunset and before sunrise or after preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence, the magistrate having jurisdiction may inflict double the penalty prescribed for such offence.