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State of Assam - Section

Section 66 in The Assam Excise Act, 2000

66. Abatements.

- Whoever abets an offence punishable under this Chapter shall whether such offence be or be not committed in consequence of such abatement, and notwithstanding anything contained in Section 116 of the Indian Penal Code (Central Act 45 of 1860) be punished with the punishment provided for the offence.