Section 26(3) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
(3)Notwithstanding anything contained in any other law for the time being in force, any legal proceeding, whether civil or criminal, which may, lawfully be brought against any member of the Special Armed Force for anything done or intended to be done under the powers conferred by, or in pursuance of, any provision of this Act, or the rules made thereunder shall be commenced within three months after the act complained of was committed and not otherwise, and notice in writing of such proceeding and of the cause thereof, shall be given to the defendant or his superior officer, at least one month before the commencement of such proceedings :Provided that such proceedings may, with the sanction of the State Government, be commenced at any time after the act complained of was committed.
