LexSection 12 — Punishment for abetment of offences.
The Prevention of Corruption Act, 1988
1 [ 12. Punishment for abetment of offences. -- Whoever abets any offence punishable under this Act, whether or not that offence is committed in consequence of that abetment, shall be punishable with imprisonment for a term which shall not be less than three years, but which may extend to seven years and shall also be liable to fine.]Open in Lexace · Ask the AI about this section