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[Cites 0, Cited by 0] [Section 17B] [Entire Act]

State of Maharashtra - Subsection

Section 17B(3) in The Maharashtra Labour Welfare Fund Act, 1953

(3)No Court shall take cognisance of such offence, unless complaint thereof is made within six months of the date on which the offence is alleged to have been committed.] [Section 17A and 17B were inserted by Maharashtra 22 of 1966, Section 7.]