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 0] [Entire Act] State of Jammu-Kashmir - Section Section 21 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 21. Penalty for abetment. - Whoever abets any of the offences punishable under this Act shall be punishable with the punishment provided for the offences.
