Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] Union of India - Subsection Section 88(2) in Gold (Control) Act, 1968 (2)Whoever is deemed under sub-section (1), to have abetted an offence against this Act shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.] [Inserted by Act 36 of 1973.]
