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State of Himachal Pradesh - Section

Section 128 in The Himachal Pradesh Police Act, 2007

128. Limitation.

- 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, and for the purpose of computation of the limitation, provisions of Chapter XXXVI of the Code shall apply.