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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(3)No Court shall take cognizance of any offence under this Act or any rule or order made there under, unless complaint thereof is made within six months from the date on which the alleged commission of the offence came to the knowledge of the officer or person referred to in sub-section (2).