Section 32 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
32. Abetment of offences under section 31 by an officer.
- Whoever being an officer, directly or primarily in-charge of supervision for the proper working of public distribution system, knowingly omits to check and report, connives or abets the commission of the offence punishable under section 31 shall be punished with imprisonment of either description which may extend to three years, or with fine, or with both.Chapter-IX Miscellaneous Provisions
