Indian Penal Code, 1860

^48A [75. Enhanced punishment for certain offences under Chapter XII or Chapter XVII after previous conviction

Whoever, having been convicted,-

(a) by a court in ⁴⁹[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,

⁵⁰ [***]

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 ⁵¹[imprisonment for life], or to imprisonment of either description for a term which may extend to ten years.]

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