Whoever habitually imports, exports, removes, buys, sells, traffics or deals in slaves, 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.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for life, or imprisonment for 10 years, and fine-Cognizable-Non-bailable-Triable by Court of Session-Non-compoundable.
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1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).
