- [Except as provided in section 58A, if any person] [Substituted by Act No. 6 of 2007 (w.e.f. 6.6.2007)] after having been previously convicted of an offence punishable under this Act or under the similar provisions of any enactment repealed by this Act subsequently commits and is convicted of an offence punishable under this Act, he shall be liable to twice the punishment which might be imposed on a first conviction under this Act:[.......] [Omitted by Act No. 6 of 2007 (w.e.f. 6.6.2007)][Provided further that the enhanced punishment would not in any way affect the minimum sentence prescribed for [any offence under this Act] [Substituted by Rajasthan Act 41 of 1956.].
