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State of Tripura - Section

Section 96 in Tripura Police Act, 2007

96. Limitation of actions.

- No court shall take cognizance of any offence under this Chapter after the expiry of the period of limitation provided for in Section 468 of the Code of Criminal Procedure, 1973. For computing the limitation period, provisions of Chapter XXXVI of the Code of Criminal Procedure shall apply.Chapter-X Miscellaneous