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] [Entire Act] Union of India - Section Section 12 in The Handlooms (Reservation of Articles for Production) Act, 1985 12. Attempt and abetment. - Any person who attempts to contravene or abets the contravention of any order made under section 3 shall be deemed to have contravened that order.
