LexSection 14 — Punishment for habitual offender.
The Prevention of Corruption Act, 1988
1 [ 14. Punishment for habitual offender. -- Whoever convicted of an offence under this Act subsequently commits an offence punishable under this Act, shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to ten years and shall also be liable to fine.]Open in Lexace · Ask the AI about this section