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 86] [Section 3] [Entire Act] Union of India - Subsection Section 3(1) in The General Clauses Act, 1897 (1)abet, with its grammatical variations and cognate expressions, shall have the same meaning as in the Indian Penal Code (45 of 1860);
