Section 292(2)(e) in The Indian Penal Code, 1860

[Cites 0, Cited by 0] [Section 292(2)] [Section 292] [Entire Act]

Union of India - Subsection

Section 292(2)(e) in The Indian Penal Code, 1860

(e)offers or attempts to do any act which is an offence under this section, shall be punished on first conviction with imprisonment of either description for a term which may extend to two years, and with fine which may extend to two thousand rupees, and, in the event of a second or subsequent conviction, with imprisonment of either description for a term which may extend to five years, and also with fine which may extend to five thousand rupees.

(Exception)— This section does not extend to—

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Union of India - Subsection

Section 292(2)(e) in The Indian Penal Code, 1860