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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015

(3)Whoever abets the commission of an offence under sub-section (2), shall be guilty of abetment of the said offence and shall be liable for the same punishment as is provided for the said offence.