1 [52. Limitation of time for prosecution.-- No person shall be liable to punishment for any offence against this Act or any rule or regulation made thereunder or any bye-law continued thereunder, unless complaint of such offence is made before a Magistrate within six months next after,-- (a) the date of the commission of such offence, or (b) the date on which the commission or existence of such offence was first brought to the notice of the complainant.]Open in Lexace · Ask the AI about this section
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