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] [Entire Act] State of Bihar - Section Section 5C in The Bengal Cruelty to Animals Act, 1869 5C. Limitation of prosecutions. - A prosecution for an offence against this Act shall not be instituted after the expiration of three months from the date of the commission of the offence.]
