Section 165A in The Jammu and Kashmir State Ranbir Penal Code, 1989
165A. [ Punishment for abetment of offences defined in section 161 or section 165. [Section 165-A inserted by Act III of 1958.]
- Whoever abets any offence punishable under section 161 or section 165, whether or not that offences is committed in consequence of the abetment, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.]
