(1) This Act may be called the Economic Offences (Inapplicability of Limitation) Act, 1974.

(2) It extends to the territories to which the Code of Criminal Procedure applies.

(3) It shall come into force on the 1st day of April, 1974.

Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973, shall apply to-

(i) any offence punishable under any of the enactments or provisions, if any, thereof, specified in the Schedule; or

(ii) any other offence, which under the provisions of that Code may be tried along with such offence, and every offence referred to in clause (i) or in clause (ii) may be taken cognizance of by the Court having jurisdiction as if the provisions of that Chapter were not enacted.

Comment: Where the allegations in the complaint disclose a prima facie case against the accused under section 12o-B Penal Code read with section 5 of the Import and Export Control Act, the complaint cannot be dismissed as being filed beyond the period of limitation under section 468 Cr.P.C. in view of this section. (1984) 2 Rec Cri R 37 (P&H)

[Section 2]

(1) The Indian Income Tax Act, 1922 (11 of 1922).

(1A) Clause (a) of section 63 of the Copyright Act, 1957 (14 of 1957).

(2) The Income Tax Act, 1961 (43 of 1961).

(2A) The Interest Tax Act, 1974.

(2B) The Hotel Receipts Tax Act, 1980.

(2C) The Expenditure Tax Act, 1987.

(3) The Companies (Profits) Surtax Act, 1964 (7 of 1964).

(4) The Wealth Tax Act, 1957 (27 of 1957).

(5) The Gift Tax Act, 1958 (18 of 1958).

(6) The Central Sales Tax Act, 1956 (74 of 1956).

(7) The Central Excises and Salt Act, 1944 (1 of 1944).

(8) The Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955).

(9) The Customs Act, 1962 (52 of 1962).

(10) The Gold (Control) Act, 1968 (45 of 1968).

(11) The Imports and Exports (Control) Act, 1947 (18 of 1947).

(12) The Foreign Exchange Regulation Act, 1947 (7 of 1947).

(13) The Foreign Exchange Regulation Act, 1973 (46 of 1973).

(14) The Capital Issues (Control) Act, 1947 (29 of 1947).

(15) The Indian Stamp Act, 1899 (2 of 1899).

(16) The Emergency Risks (Goods) Insurance Act, 1962 (62 of 1962).

(17) The Emergency Risks (Factories) Insurance Act, 1962 (63 of 1962).

(18) The Emergency Risks (Goods) Insurance Act, 1971 (50 of 1971).

(19) The Emergency Risks (Undertakings) Insurance Act, 1971 (51 of 1971).

(20) The General Insurance Business (Nationalisation) Act, 1972 (57 of 1972).

(21) The Industries (Development and Regulation) Act, 1951 (65 of 1951).