Section 10(a) in The Criminal Law (Amendment) Ordinance, 1944
(a)where no Court has taken cognizance of the alleged scheduled offence at the time when the order is applied for, [one year] [Substituted by Act 49 of 1988, Section 29, for "three monthss" (w.e.f. 9.9.1988.] from the date of the order under
