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State of West Bengal - Section

Section 160 in The Howrah Improvement Act, 1956

160. Limitation of time for prosecution.

- No person shall be liable to punishment for any offence against this Act or any rule made hereunder unless complaint of such offence is made before a Magistrate of the first or second class [within three months next after the direction of the commission of such offence] [Words substituted for the words 'within three months next after the commission of such offence' by W.B. Act 43 of 1983.].