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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 109(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)A instigates B to give false evidence. B, in consequence of the instigation, commits that offence. A is guilty of abetting that offence, and is liable to the same punishment as B.