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State of Sikkim - Section

Section 54 in Sikkim Excise Act, 1992

54. Penalty for abetment.

- Whoever abets an offence punishable under this Act shall, whether such. offence is or is not committed in consequence of such abetment and notwithstanding anything contained in section 116 under the Indian Penal Code, be punished on conviction for such abetment, with the same punishment as is provided for the principal offence.