Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 14] [Section 470] [Entire Act]

Union of India - Subsection

Section 470(4) in The Code of Criminal Procedure, 1973

(4)In computing the period of limitation, the time during which the offender -
(a)has been absent from India or from any territory outside India which is under the administration of the Central Government; or
(b)has avoided arrest by absconding or concealing himself, shall be excluded.