1 [121A. Conspiracy to commit offences punishable by section 121. --Whoever within or without 2 [India] conspires to commit any of the offences punishable by section 121, 3 *** or conspires to overawe, by means of criminal force or the show of criminal force, 4 [the Central Government or any 5 [State] Government 6 ***], shall be punished with 7 [imprisonment for life], or with imprisonment of either description which may extend to ten years, 8 [and shall also be liable to fine]. Explanation .To constitute a conspiracy under this section, it is not necessary that any act or illegal omission shall take place in pursuance thereof.]Open in Lexace · Ask the AI about this section
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