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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(m) in Arunachal Armed Police Act, 1993

(m)rapes or assaults or uses criminal force to any woman, intending to outrage or knowing it to be likely that he will thereby outrage her modesty; shall be punishable with imprisonment for life or with imprisonment of either description for a term which may extended to fourteen years or with fine which may extend to three months pay or with both.