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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Tripura - Subsection

Section 11A(2) in Tripura State Rifles Act, 1983

(2)Every member of the Rifles who attempts to commit any offence punishable under this Act, or who causes such an offence to be committed, and in such attempt does any act towards commission of the offence shall, where no express provision is made by this Act, for the punishment of such attempt, be punished with the punishment provided for the offence.]