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 Maharashtra - Subsection Section 35(c) in The Maharashtra Aerial Ropeways Act, 1956 (c)attempts to do or abets within the meaning of the Indian Penal Code, the doing of anything mentioned in clause (a) or clause (b).
