AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Report No. 15

60. Limitation for prosecutions.-

No prosecution for any offence punishable under section 52, section 53, section 54, section 55, section 56, section 57, section 58 or section 59 shall be instituted after the expiry of two years from the date on which the offence is committed.

[Section 76, Christian Marriage Act]









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement