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The Bharatiya Nyaya Sanhita, 2023 47. Abetment in India of offences outside India. A person abets an offence within the meaning of this Sanhita who, in India, abets the commission of any act without and beyond India which would constitute an offence if committed in India. Illustration. A, in India, instigates B, a foreigner in country X, to commit a murder in that country, A is guilty of abetting murder.    |
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