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 2] [Entire Act] Union of India - Section Section 42 in The Coroners Act, 1871 42. Limitation of suits.- No proceeding for anything done under this Act, or for any failure to comply with its provisions, shall be commenced or prosecuted after tender of sufficient amends.
