Section 31 in The Limitation Act, Svt. 1995 (1938 A.D.)
31. Saving of limitation as regards pending suits.
- No suit, appeal or other proceeding pending in any Court at the date of the commencement of this Act shall be dismissed on the ground that it is barred by limitation, provided it was not so barred at the date of its institution under the Limitation Regulation of 1977.
