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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Bharat - Subsection

Section 22(2)(b) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(b)on any subsequent conviction, with imprisonment for a term which may extend to one year or with fine which may extend to five hundred rupees, or with both.