Section 12 — Attempts and abetment.

The Handlooms (Reservation of Articles for Production) Act, 1985
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.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.