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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(2) in Assam Forest Regulation, 1891

(2)In case where the offence is committed after sunset and before sunrise or after preparation for resistance to the execution of any law or any legal process or where the offender has been previously convicted of a like offence, the convicting court may inflict double the penalty prescribed for such offences.