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[Cites 0, Cited by 0] [Section 232(4)] [Section 232] [Entire Act]

State of Maharashtra - Subsection

Section 232(4)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)Whoever abets any offence punishable under this sub-section shall, if the act abetted is committed in consequence of the abetment, be punished with the punishment provided for such offence.]