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State of Nagaland - Section

Section 66 in The Nagaland Excise Act, 1967

66. 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, 1860 (45 of 1860) be punished with the punishment provided for the offence.