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State of West Bengal - Section

Section 152 in The Calcutta Improvement Act, 1911

152. Limitation of time for prosecution. -

No person shall be liable to punishment for any offence against this Act or any rule made hereunder unless complaint of such offence is made before [a Metropolitan Magistrate within three months next after the detection of the commission of such offence] [Words substituted by W. B. Act 42 of 1983.].