Report No. 43
10.7. Provision recommended.-
The new provision will be as follows:-
"(1) No court shall take cognizance of an offence punishable under sections 24, 25, 28, 39 or 55 after the expiry of one year.
(2) The provisions of sections 513 to 516 of the Indian Penal Code1 shall apply for the purpose of computing the said period of limitation under sub-section (1) as they apply for the purpose of computing the period of limitation for taking cognizance of an offence under that Code."
1. The reference is to sections 513-516, as recommended in the 42nd Report, which contain detailed rules as to starting point, excluding the first day, containing offences, etc.
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