Section 12A in The Goa Entertainment Tax Act, 1964
12A. [ Limitation for taking cognizance of offences. [Inserted by the Amendment Act 3 of 1982.]
- Notwithstanding anything to the contrary in any other law relating to the period of limitation for the cognizance of offences, the court shall take cognizance of any offence under this Act, or under the Rules made thereunder within a period of one year from the date of commitment of such offence.]
