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British India - Section

Section 3 in The Indian Independence Pakistan Courts (Pending Proceedings) Act, 1952

3. Certain Pakistan decrees not to be given effect to in India.

Notwithstanding anything contained in any of the Orders referred to in section 2, no decree to which this Act applies shall be given effect to by any Court or authority in India in so far as such decree imposes any liability or obligation on any Government in India.