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 1] [Entire Act] State of Rajasthan - Section Section 16 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999 16. Penalty for abettors. - Whoever abets any offence punishable under this Act shall be punished with the punishment provided for in this Act for such offence.
