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377. Limitation of time for prosecution. No person shall be liable to punishment for any offence against this Act or any rule, regulation or bye-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 the 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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