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Report No. 43 10.3. Limitation for offences.- The subject of limitation comes, in the first group. We have, in our Report1 on the Penal Code, recommended the introduction of the law of limitation for prosecution for offences punishable with not more than three years' imprisonment. The amendment recommended therein will not cover most of the offences under the proposed Act because these are punishable more severely. 1. 42nd Report, Chapter 24.    |
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