LexSection 3A — Enhanced penalty on second and subsequent convictions.
The Prevention of Insults to National Honour Act, 1971
1 [3A. Enhanced penalty on second and subsequent convictions. —Whoever, having already been convicted of an offence under section 2 or section 3, is again convicted of any such offence shall be punishable for the second and for every subsequent offence, with imprisonment for a term which shall not be less than one year.]Open in Lexace · Ask the AI about this section