Section 14 in The Prevention of Corruption Act, 1988
14. [ Punishment for habitual offender. [Substituted by Act No. 16 of 2018, dated 26.7.2018.]
- Whoever convicted of an offence under this Act subsequently commits an offence punishable under this Act, shall be punishable with imprisonment for a term which shall be not less than five years but which may extend to ten years and shall also be liable to fine.]
