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 28] [Entire Act] State of Karnataka - Subsection Section 28(2) in The Karnataka Animal Diseases (Control) Act, 1961 (2)No prosecution under this section shall be instituted after the expiry of three months from the date on which the offence has been committed.
