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Union of India - Section

Section 3A in The Prevention of Insults to National Honour Act, 1971

3A. Enhanced penalty on second and subsequent convictions.—

Whoever, having already been convicted of an offence under section 2 or section 3, is again convicted of any such offence shall be punishable for the second and for every subsequent offence, with imprisonment for a term which shall not be less than one year.