Section 24(1A) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(1A)[ The Commission shall not inquire into any matter after the expiry of one year from the date on which the act constituting violation of human rights is alleged to have been committed :Provided that provision of this sub-section shall not apply to inquiries pending before the Commission on 28-11-2018.] [Added by Governor Act No. 28 of 2018, dated 4.12.2018.]
