Section 49 in The Police Enhanced Penalties Ordinance, 2005
49. Period of limitation.
- Notwithstanding anything contained in any law for the time being in force, no proceeding for recovery of any amount under clause(b) of sub-section(1) of section 46 shall be initiated after the expiry of two years from the date of relevant assessment:Provided that when an appeal or revision has been filed the period of limitation shall run from the date on which the amount due is finally determined.
