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State of Punjab - Section

Section 4 in Music in Muslim Shrines Act, 1942

4. Punishment for Abetment.–

If any person abets an offence punishable under the last preceding section, he shall, whether such offence be or be not committed in consequence of such abetment, and notwithstanding anything contained in section 116 of the Indian Penal Code, be liable on conviction to be punished with the punishment, provided for the offence.