 |
|
Section 371. Habitual dealing in slave Whoever habitually imports, exports, removes, buys, sells, traffics or deals, shall be punished with 1[imprisonment for life] or with imprisonment of either description for a term not exceeding the years, and shall also be liable to fine.1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956). |
|
|