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40. 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 extracts from any person money, provisions or service,

shall, on conviction by an Assam Rifles 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.









  

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