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[Section 124A] [Complete Act]
Central Government Act
Section 124A(1) in The Motor Vehicles Act, 1939
(1) Whoever having been convicted of an offence under this Act commits an offence on a second or subsequent occasion within three years of the commission of a previous similar offence, no court shall, except for reasons to be stated in writing, impose on him a fine of less than one- fourth of the maximum amount of the fine impassable for such offence.