AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

31. Extortion and corruption.

Any person subject to this Act who commits any of the following offences, that is to say,

(a) commits extortion; or

(b) without proper authority exacts from any person money, provisions or service, shall, on conviction by a Security Force Court, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned.



Border Security Force Act, 1968 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys