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Union of India - Section

Section 40 in The Assam Rifles Act, 2006

40. 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 extracts from any person money, provisions or service,
shall, on conviction by an Assam Rifles 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.