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[Cites 0, Cited by 0] [Section 17E(1)] [Section 17E] [Entire Act]

State of Gujarat - Subsection

Section 17E(1)(b) in The Bombay Labour Welfare Fund Act, 1953

(b)no Court shall take cognizance of any offence punishable under this Act, unless a complaint thereof is made within six months of the date on which the offence is alleged to have been committed.