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] State of Maharashtra - Section Section 13 in The Maharashtra Devdasi System (Abolition) Act, 2005 13. Limitation not to apply for taking cognizance. - Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 shall apply to any offence under this Act.
