Section 26 in Bengal Suppression of Immoral Traffic Act, 1933
26. Limitation of actions. - The provisions of section 99 of the Calcutta Police Act, 1866, shall apply to all actions and prosecutions against any person which may be lawfully brought for anything done or intended to be done, under the provisions of this Act in the town of Calcutta, as defined in the said Act; and the provisions of section 42 and section 43 of the Police Act, 1861, shall apply to all actions and prosecutions for anything done or intended to be done under the provisions of this Act elsewhere.
