3 [14AA. Enhanced punishment in certain cases after previous conviction. -- Whoever, having been convicted by a Court of an offence punishable under this Act, the Scheme or 1 [the 2 [Pension] Scheme or the Insurance Scheme, commits the same offence shall be subject for every such subsequent offence to imprisonment for a term which may extend to 4 [five years, but which shall not be less than two two years, and shall also be liable to a fine of twenty-five thousand rupees.]Open in Lexace · Ask the AI about this section
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