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 3] [Section 118] [Entire Act] NCT Delhi - Subsection Section 118(5) in The Delhi Co-Operative Societies Act, 2003 (5)The period of limitation for taking cognizance of the offence under this section shall be three years from the date of the offence."]]
