Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(3) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982 (3)No Court shall take cognizance of such offence unless complaint thereof is made within six months of the date on which the offence is alleged to have been committed.
