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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(b) in The Bombay Smoke-Nuisances Act, 1912

(b)[ within a period of three months from the date on which the alleged commission of the offence came to the knowledge of the Inspector.] [This clause was substituted for the original by Bombay 55 of 1953, Section 4.]