Section 6(3) in The Places Of Worship (Special Provisions) Act, 1991
(3)Whoever abets, or is a party to a criminal conspiracy to commit, an offence punishable under sub-section (1), shall, whether such offence be or be not committed in consequence of such abetment or in pursuance of such criminal conspiracy, and notwithstanding anything contained in section 116 of the Indian Penal Code (45 of 1860), be punishable with the punishment provided for the offence.
