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] [Section 46] [Entire Act] State of Maharashtra - Subsection Section 46(2) in Bombay Wild Animals and Wild Birds Protection Act, 1951 (2)unless the prosecution is instituted within three months from the date on which the offence is alleged to have been committed.
