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State of Meghalaya - Section

Section 116 in The Meghalaya Police Act, 2010

116. Limitations of actions.

No court shall take cognizance of any offence under this Chapter after the expiry of the period of limitation provided for in Section 468 of the Code of Criminal Procedure, 1973. For computing the limitation period, provisions of Chapter XXXVI of the Code of Criminal Procedure shall apply.