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State of Kerala - Section

Section 17 in Kerala Gaming Act, 1960

17. Penalty for subsequent offences

Whoever having been convicted of any offence punishable under section 3 or section 4 of this Act shall again be guilty of any offence punishable under either of those sections shall be subject, for every such subsequent offence, to double the amount of punishment to which he would have been liable for the first commission of an offence of the same description.