Legal Document View

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

State of Bihar - Section

Section 85 in Bihar Police Act, 2007

85. Extent of the Action.

- No court, after the end of the time period provided in section 468 of the Code of Criminal Procedure, 1973, shall take cognizance of any of the offence under this chapter. In order to calculate the time period, provisions of chapter XXXVI of the Code of Criminal Procedure shall apply.