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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 18 in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993

18. Limitation of prosecution .-No Court shall take cognizance of an offence punishable under this Act unless the complaint thereof is made within three months from the date on which the alleged commission of the offence came to the knowledge of the complainant.