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 681] [Entire Act] State of Madhya Pradesh - Section Section 42 in The M.P. Excise Act, 1915 42. Attempts to commit, and abatement of offences. - Whoever attempts to commit or abets any offence punishable under this Act, shall be liable to the punishment provided for such offence.
