87. Abetment.—
Whoever abets any offence under this Act, if the act abetted is committed in
consequence of the abetment, shall be punished with the punishment provided for that offence.
[Explanation.—For the purposes of this section, the expression “abetment” shall have the same
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meaning as assigned to it in Section 107 of the Indian Penal Code (45 of 1860).]