Section 14 in The Rajasthan Money-Lenders Act, 1963
14. [ Application of section 5 of Central Act 36 of 1936 to certain appeals. [Substituted, by Rajasthan Act No. 6 of 1993, w.e.f. 9-12-1993.]
- The provisions of section 5 of the Limitation Act, 1963 (Central Act 36 of 1963) shall apply to all appeals made under section 8.9 and 13 for the purpose of the said section of the said Act, the Registrar shall be deemed to be a court].
