Code of Criminal Procedure Act, 1973
467.Definitions.-
For the purposes of this Chapter, unless the context otherwise requires, "period of limitation">means the period specified in section 468 for taking cognizance of an offence.
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Code of Criminal Procedure Act, 1973 467.Definitions.- For the purposes of this Chapter, unless the context otherwise requires, "period of limitation">means the period specified in section 468 for taking cognizance of an offence. |
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