Section 54 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
54. Notice of proceedings, Limitation.
- No suit or proceeding shall be commenced against any person for anything purporting to be done in pursuance of this Act, except after a months previous notice in writing of the intended proceeding and of the cause thereof has been given to such person, nor after the expiration of three months from the accrual of such cause.[55. Repealed.] [Section 55 repealed by Central Act 41 of 1954.]
