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State of Madhya Pradesh - Section

Section 31 in The M.P. Rajya Suraksha Adhiniyam, 1990

31. Penalty for attempt to commit offence.

- Whoever abets the commission of an offence under this Act or attempts commit any such offence and in such attempt does any act towards the commission of the offence, shall be punishable with the punishment provided for the offence.