Section 15 in The Prevention of Corruption Act, 1988
15. Punishment for attempt.
- Whoever attempts to commit an offence referred to in [clause (a)] [Substituted 'clause (c) or clause (d)' by Act No. 16 of 2018, dated 26.7.2018.] of sub-section (1) of section 13 shall be punishable with imprisonment for a term which may extend to three years and with fine.
