Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Rajasthan - Section

Section 10 in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960

10. Limitation for prosecution

- No court shall take cognizance of any offence under this Act after the expiry of one year from the date on which the offence is alleged to have been committed.