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Section 12 in The Prevention Of Corruption Act, 1988 ["Complete Act"]
Citedby 63 docs - [View All]
M. Arjundas vs State Of Karnataka And Ors. on 28 August, 2002
State Th. Cbi vs Parmeshwaran Subramani & Anr. on 11 September, 2009
Moti Goel Son Of Lajjaram vs State Of Uttar Pradesh on 19 October, 2006
L.K. Advani vs Central Bureau Of Investigation on 1 April, 1997
Kancharla Veeraiah vs State on 27 March, 2007

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Central Government Act
12. Punishment for abetment of offences defined in section 7 irregular 11.- Whoever abets any offence punishable under section 7 or section 11 whether or not that offence is committed in consequence of that abetment, shall be punishable with imprisonment for a term which shall be not less than six months but which may extend to five years and shall also be liable to five.