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Law Relating To Arrest

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[I.P.C.]
Central Government Act
Section 110 in The Indian Penal Code, 1860
110. Punishment of abetment if person abetted does act with different intention from that of abettor.-- Whoever abets the commission of an offence shall, if the person abetted does the act with a different intention or knowledge from that of the abettor, be punished with the punishment provided for the offence which would have been committed if the act had been done with the intention or knowledge of the abettor and with no other.
1. Added by Act 4 of 1898, s. 3.
2. Subs. by Act 3 of 1951, s, 3 and Sch., for" the States".