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State of Assam - Section

Section 63A in The Assam Excise Act, 1910

63A. Abetments.

- Whoever abets an offence punishable under this Chapter shall, whether such offence be or be not committed in consequence of such abetment, and notwithstanding anything contained in Section 116 of the Indian Penal Code be punished with the punishment provided for the offence.