Attempt | Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations - A Study and Proposed Amendments | Law Commission of India Reports | Law Library

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Report No. 258

6. Attempt. -

Whoever attempts to commit an offence under section 3 or section 4 of this Act shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and shall also be liable to fine.

Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations - A Study and Proposed Amendments

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