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State of Andhra Pradesh - Section

Section 84 in Criminal Rules of Practice and Circular Orders, 1990

84. Complaints barred by limitation:

- Where a case is filed after expiration of the period of limitation prescribed by law, the charge-sheet or the complaint shall show the ground upon which exemption from the law of limitation is claimed or explain the delay or state how it is necessary to take the case on file in the interest of justice.Cases triable by Court of Sessions