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Section 120B. Punishment of criminal
conspiracy (1) Whoever is a party to a criminal conspiracy to commit an offence punishable with death, 2[imprisonment for life] or rigorous imprisonment for a term of two years or upwards shall, where no express provision is made in this Code fro the punishment of such a conspiracy, be punished in the same abetted such offence. |
| 1. Ins. by Act 8 of 1913, sec. 3. 2. Subs. by Act 26 of 1955, sec.117 and sch., for "Transportation for life" (w.e.f.1-1-1956). |
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