Section 2(j) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
(j)the Foreign Exchange Regulation Act, 1973; or(iii)who is convicted more than once of an offence under the Public Gambling Act, 1867, within a period of three years; or(iv)who is convicted more than once of an offence under the Punjab Excise Act, 1914, within a period of five years; or(v)against whom an order confiscating any goods or imposing any penalty has been made more than once under the Customs Act, 1962, or the Foreign Exchange Regulation Act, 1973.
