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State of Uttar Pradesh - Section

Section 17 in The U. P. Opium Smoking Act, 1934

17. For abetment of offences.

- Whoever abets an offence punishable under this Act shall, whether such offence be or be not committed in consequence of such abetment, and notwithstanding anything contained in Section 16 of the Indian Penal Code be punished with the punishment provided for such offence.