statute of limitations
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a : a statute establishing a period of time from the accrual of a cause of action (as upon the occurrence or discovery of an injury) within which a right of action must be exercised — compare laches, statute of repose
b : a criminal statute establishing the period of time within which an offense can be punished after its commission
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: a period of time established by a statute of limitations for commencing an action or prosecution
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: an affirmative defense that the statute of limitations has expired