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Report No. 43

61. Bar to taking cognizance after lapse of time.-

(1) No Court shall take cognizance of an offence punishable under sections 24, 25, 28, 39 or 54, after the expiry of one year.

(2) The provisions of sections 513 to 5162 of the Indian Penal Code shall apply for the purpose of computing the period of limitation under sub-section (1) as they apply for the purpose of computing the period of limitation for taking cognizance of the offences under that Code.







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