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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1)(b) in Punjab Habitual Offenders (Control and Reform) 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.