Section 10 — Abetment of offence.

The Protection of Civil Rights Act, 1955
Whoever abets any offence under this Act shall be punishable with the punishment provided for the offence. 1 [ Explanation .— A public servant who wilfully neglects the investigation of any offence punishable under this Act shall be deemed to have abetted an offence punishable under this Act.]

Official Hindi (PDF) ↗

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