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SC: Limitation Period for Drugs & Cosmetics Act Offence Starts from Drug Analyst's Report - (21 Aug 2025)

CRIMINAL

Supreme Court has ruled that for offences under the Drugs & Cosmetics Act, 1940 punishable up to 3 years, the limitation period starts from publishing of the government analyst’s report. Complaints filed after this period are time-barred, even if the trial or High Court allowed continuation.

Tags : SUPREME COURT   DRUGS & COSMETICS ACT   LIMITATION   DRUG ANALYST REPORT  

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