Section 25 in The Limitation Act, Svt. 1995 (1938 A.D.)
25. Computation of time mentioned in instruments.
- All instruments shall for the purpose of this Act be deemed to be made with reference to the [Gregorian] [Substituted by Act XXIV of Samvat 2011 for 'Bikarmi' w. e. f. 1st April, 1955.] calendar. Illustrations (a) A Hindu makes a promissory note bearing a native date only, and payable four months after date. The period of limitation applicable to a suit on the note runs from the expiration of four months after date computed according to the [Gregorian] [Substituted by Act XXIV of Samvat 2011 for 'Bikarmi' w. e. f. 1st April, 1955.] calendar. (b) A Hindu makes bond, bearing a native date only, for the repayment of money within one year. The period of limitation applicable to a suit on the bond runs from the expiration of one year after date computed according to the [Gregorian] [Substituted by Act XXIV of Samvat 2011 for 'Bikarmi' w. e. f. 1st April, 1955.] calendar.
