Section 538G in The Code of Criminal Procedure, 1989 (1933 A. D.)
538G. Extension of period of limitation in certain cases.
- Notwithstanding anything contained in the foregoing provisions of this Chanter, any Court may take cognizance of an offence after the expiry of the period of limitation, if it is satisfied on the facts and in the circumstances of the case that the delay has been properly explained or that it is necessary so to do in the interests of justice.]
