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State of Arunachal Pradesh - Section

Section 27 in Arunachal Pradesh Water Supply Act, 2015

27. Limitation of Prosecution.

- No court shall take cognizance of any offence punishable under this Act unless complaint thereof is made within two month from the date on which the alleged commission of offence came to the knowledge of Superintending Engineer, Executive Engineer or any such especially empowered officer having jurisdiction over the place of occurrence.