11A. [ Attempt to or abetment of offences. [Inserted by the Tripura State Rifles (Amendment) Act, 1984, w.e.f. 27.7.1984]
(1)Every member of the Rifles who abet any offence punishable under this Act, shall be punished with the punishment provided for the offence.(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.]
