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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Gujarat - Subsection

Section 211(2) in The Gujarat Municipalities Act, 1963

(2)Application or summons to be refused if not applied for within reasonable time. - In all prosecutions under this section the Magistrate shall refuse to issue a summons for the attendance of any person accused of an of fence against its provisions unless the summons is applied for within a reasonable time fro the alleged date of the offence of which such person is accused.