Section 4F in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
4F. Punishment for abetment of offences defined in section 4-A or 4-E.—
Whoever abets any offence punishable under section 4-A or section 4-E, whether or not that offence is committed in consequence of that abetment, shall be punishable with imprisonment for a term which shall be not less than one year but which may extend to five years and shall also be liable to fine.
