Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Bihar - Subsection Section 21(c) in The Bihar and Orissa Aerial Ropeways Act, 1924 (c)attempts to do, or abets, within the meaning of the Indian Penal Code, the doing of anything mentioned in Clause (a) or Clause (b);
