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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(3) in The Punjab Tax on Lotteries Act, 2005

(3)No suit shall be instituted against the State Government and no prosecution or other proceeding shall be instituted against any officer or official of the State Government in respect of any act done or purporting to be done by him under this Act, unless the suit, prosecution or other proceeding is instituted within six months from the date of the act complained of.