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).
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