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[Cites 0, Cited by 5] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(2) in Rajasthan Excise Act, 1950

(2)Except with the special sanction of the [State Government] [Substituted by Rajasthan Act 41 of 1956.] no Magistrate shall take congnizance of any offence punishable under this Act, unless the prosecution is instituted within a year after the date on which the offence is alleged to have been conmmitted.