1 [108A. Abetment in India of offences outside India. -- A person abets an offence within the meaning of this Code who, in 2 [India], abets the commission of any act without and beyond 1 [India] which would constitute an offence if committed in 2 [India]. Illustration A, in 2 [India], instigates B, a foreigner in Goa, to commit a murder in Goa, A is guilty of abetting murder.]Open in Lexace · Ask the AI about this section
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