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 2] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(1) in The Karnataka General Clauses Act, 1899 (1)"abet," with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code;
