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 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 538A in The Code of Criminal Procedure, 1989 (1933 A. D.)

538A. Definition.

- For the purposes of this Chapter, unless the context otherwise requires "period of limitation" means the period specified in section 53,8-B for taking cognizance of an offence.