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State of Jammu-Kashmir - Section

Section 398 in The Jammu and Kashmir State Ranbir Penal Code, 1989

398. Attempt to commit robbery or dacoity when armed with deadly weapon.

- If, at the time of attempting to commit robbery or dacoity, the offender is armed with any deadly weapon, the imprisonment with which such offender shall be punished shall not be less than seven years.