Section 516(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)In computing the period of limitation, the time during which the offender-(a) has been absent from India or from any territory outside India which is under the administration of the Central Government; or(b) has avoided arrest by absconding or concealing himself, shall be excluded.[Similar to Section 470 from Old CrPC-Also Refer]
