1 [75. Enhanced punishment for certain offences under Chapter XII or Chapter XVII after previous conviction. -- Whoever, having been convicted,-- (a) by a Court in 2 [India], of an offence punishable under Chapter XII or Chapter XVII of this Code with imprisonment of either description for a term of three years or upwards, 3 *** 4 * * * * * shall be guilty of any offence punishable under either of those Chapters with like imprisonment for the like term, shall be subject for every such subsequent offence to 5 [imprisonment for life], or to imprisonment of either description for a term which may extend to ten years.]Open in Lexace · Ask the AI about this section
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