Section 519 in Bharatiya Nagarik Suraksha Sanhita, 2023
519. Extension of period of limitation in certain cases.
Notwithstanding anything contained in the foregoing provisions of this Chapter, any Court may take cognizance of an offence after the expiry of the period of limitation, if it is satisfied on the facts and in the circumstances of the case that the delay has been properly explained or that it is necessary so to do in the interests of justice.[Similar to Section 473 from Old CrPC-Also Refer]
