LexSection 15 — Punishment for attempt.
The Prevention of Corruption Act, 1988
Whoever attempts to commit an offence referred to in 1 [clause (a) ] of sub-section (1) of section 13 shall be punishable with imprisonment for a term 2 [which shall not be less than two years but which may extend to five years] and with fine.Open in Lexace · Ask the AI about this section