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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(1)No court shall take cognizance of any offence under this Act or die rules made thereunder except on complaint in wiring made within six months of the date which the offence is alleged to have been committed.