Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(2) in The Punjab Rent Act, 1995

(2)The [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] shall not take cognizance of an offence punishable under this Act, unless the complaint in respect of the offence has been made within three months from the date of the commission of the offence.