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State of Tamilnadu - Section

Section 25 in The Tamil Nadu Catering Establishments Act, 1958

25. Limitation of prosecution.

- No Court shall take cognizance of an offence punishable under this Act or any rule made thereunder unless the complaint is made within six months from the date on which the, offence is alleged to have been committed or within six months from the date of its coming to the knowledge of the Inspector, whichever is later.