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] [Entire Act] British India - Section Section 8 in The Fort William Act, 1881 8. Limitation of time for prosecution under Act. No prosecution for any offence under this Act shall be commenced after the expiration of three months next after such offence has been committed.
