Section 31 in Kerala Labour Welfare Fund Act, 1975
31. Limitation of Prosecution.
- No court shall take cognizance of an offence punishable by or under this Act unless a complaint thereof is made within one year of [the date of which the offence come to the notice of the Inspector] [Substituted by Kerala Act 1 of 1987]["provided that no court shall take cognizance of an offence punishable by or under this Act after the expiry of three years from the date on which the offence is alleged to have been committed."] [Inserted by Kerala Act 1 of 1987]
