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 35] [Entire Act] State of Jammu-Kashmir - Subsection Section 35(c) in The Jammu and Kashmir Aerial Ropeways Act, 2002 (c)attempts to do or abets, within the meaning of the State Ranbir Penal Code, Samvat 1989, the doing of any thing mentioned in clause (a) or clause (b) ;
