Section 110(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(d)[ habitually commits, or attempts to commit, or abets the commission of, the offence of kidnapping, abduction, extortion, cheating or mischief, or any offence punishable under Chapter XII of the Ranbir Penal Code, or under section 489-A, section 489- B, Section 489-C or section 489-D of that Code, or] [Clause (d) substituted by Notification 14-L 183, published in Government Gazette dated 20th Bhadon, 1983.].
