Section 32(1) in Rajasthan General Clauses Act, 1955
(1)"abet" with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code ([Central] [Inserted by section 7 of Rajasthan Act No.45 of 1957, published in Rajasthan Gazette; Extraordinary, Part IV-A dated 24-12.1957.] Act XLV of 1860);
