Section 5 in The Punjab Limitation (Custom) Act, 1920
5. Dismissal of suits of the descriptions specified in the Act if instituted after the period of limitation therein prescribed has expired.
- Subject to the provisions contained in sections 4 to 25 (inclusive), of the Indian Limitation Act, 1908, and notwithstanding anything to the contrary contained in the first schedule of the said Act, every suit, of any description specified in the schedule annexed to this Act, instituted after the period of limitation prescribed therefor in the schedule shall be dismissed, although limitation has not been set up as a defence.
