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 6266] [Entire Act] Union of India - Section Section 467 in The Code of Criminal Procedure, 1973 467. Definitions. - For the purposes of this Chapter, unless the context otherwise requires, "period of limitation" means the period specified in Section 468 for taking cognizance of an offence.
