Thr Water (Prevention and Control of Pollution) Act, 1974

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Section 138, Abduction

Section 47, Abetment in India of offences outside India

Section 45, Abetment of a thing

Section 166, Abetment of act of insubordination by soldier, sailor or airman

Section 161, Abetment of assault by soldier, sailor or airman on his superior officer, when in execution ofhis office

Section 163, Abetment of desertion of soldier, sailor or airman

Section 160, Abetment of mutiny, if mutiny is committed in consequence thereof

Section 55, Abetment of offence punishable with death or imprisonment for life

Section 56, Abetment of offence punishable with imprisonment

Section 162, Abetment of such assault, if assault committed

Section 108, Abetment of suicide

Section 107, Abetment of suicide of child or person of unsound mind

Section 48, Abetment outside India for offence in India

Section 57, Abetting commission of offence by public or by more than ten persons

Section 159, Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty

Section 46, Abettor

Section 54, Abettor present when offence is committed

Section 52, Abettor when liable to cumulative punishment for act abetted and for act done

Section 206, Absconding to avoid service of summons or other proceeding

Section 18, Accident in doing a lawful act