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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(b) in The Dock Workers (Safety, Health And Welfare) Act, 1986

(b)in the case of an offence punishable with imprisonment,-
(i)within one year from the date of the offence; or
(ii)where the commission of the offence was not known to the Inspector, within one year from the first day on which the offence comes to the knowledge of the Inspector; or
(iii)where it is not known by whom the offence was committed, within six months from the first day on which the identity of the offender is known to the Inspector.