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Section 398

Attempt to commit robbery or dacoity when armed with deadly weapon

Section

Section Number

398

Chapter

Act

Indian Penal Code, 1860

Year

Attempt to commit robbery or dacoity when armed with deadly weapon

Attempt to commit robbery or dacoity when armed with deadly weapon

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

398. 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.

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