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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in Orissa Motor Spirit (Taxation on Sales) Act, 1946

(2)Except with the previous sanction of the Provincial Government no Court shall take cognizance of any offence under this Act unless the prosecution is instituted within six months from the date on which the offence is alleged to have been committed.