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[Cites 0, Cited by 3] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(4) in The Food Safety And Standards Act, 2006

(4)Notwithstanding anything contained in any other law for the time being in force, no court shall take cognizance of an offence under the repealed Act or Orders after the expiry of a period of three years from the date of the commencement of this Act.