Report No. 43
7.83. Section 9 to be omitted.-
Section 9 punishes any person who attempts to commit or abets the commission of an offence under the Act. Such person is punishable with the same punishment and is liable to be proceeded against as if he had committed such offence. This section corresponds to section 7 of the English Act of 1920.
We are of the view that section 9 can be safely omitted. Abetment of an offence under the new law can be taken care of by the general provision in the Penal Code. So far as attempts are concerned, many of the acts punishable under the penal sections, by their very terms, cover them.
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