Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 31 in The Border Security Force Act, 1968

31. Extortion and corruption.-

Any person subject to this Act who commits any of the following offences, that is to say,-
(a)commits extortion; or
(b)without proper authority exacts from any person money, provisions or service,
shall, on conviction by a Security Force Court, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned.