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The Delhi Municipal Corporation Act, 1957 471. Limitation of time for prosecution.- No person shall be liable to punishment for any offence against this Act or any rule, regulation or by-law made thereunder, unless complaint of such offence is made before a municipal 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.    |
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