Section 2(3)(a) in Punjab Habitual Offenders (Control and Reform) Act, 1952

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State of Punjab - Subsection

Section 2(3)(a) in Punjab Habitual Offenders (Control and Reform) Act, 1952

(a)who, during any continuous period of five years, whether before or after the commencement of this Act, has been convicted and sentenced to imprisonment more than twice on account of any one or more of the offences mentioned in the Schedule to this Act committed on different occasions and not constituting parts of the same transaction; and

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State of Punjab - Subsection

Section 2(3)(a) in Punjab Habitual Offenders (Control and Reform) Act, 1952