Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 55] [Entire Act] State of Madhya Pradesh - Subsection Section 55(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (6)No prosecution for an offence under this Act shall be commenced after five years from the date when the subject matter of the complaint arose.
