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Citedby 2 docs
Urlikia Medina vs The State on 26 October, 1962
Greater Kailash Welfare ... vs Municipal Corporation Of Delhi ... on 18 October, 2005

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[Section 53A] [I.P.C.]
Central Government Act
Section 53A(2) in The Indian Penal Code, 1860
(2) In every case in which a sentence of transportation for a term has been passed before the commencement of the Code of Criminal Procedure (Amendment) Act, 2[ 1955 ], (26 of 1955 ), the offender shall be dealt with in the same manner as if sentenced to rigorous imprisonment for the same term.