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Union of India - Section

Section 6 in The Explosive Substances Act, 1908

6. Punishment of abettors

.Any person who by the supply of or solicitation for money, the providing of premises, the supply of materials, or in any manner whatsoever, procures, counsels, aids, abets or is accessory to, the commission of any offence under this Act shall be punished with the punishment provided for the offence.