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Union of India - Section

Section 47 in The Coast Guard Act, 1978

47. Abetment of offence punishable with death and not committed.—

Any person subject to this Act, who abets the commission of an offence punishable with death under section 17 shall, on conviction by a Coast Guard Court, if that offence be not committed in consequence of that abetment, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned.