Section 10(2) in The Indian Soldiers (Litigation) Act, 1925
(2)[ The period of limitation for an application under sub-section (1) shall beninety days from the date of the decree or order, or where the summons ornotice was duly served on the soldier in the proceeding in which the decree ororder was passed, from the date on which the applicant had knowledge of thedecree or order; and the provisions of section 5 of the Indian Limitation Act,1908 shall apply to such applications.] [ Substituted by Ord. 64 of 1942, S.5, for sub-S.(2) (w.e.f. 12.12.1942).]
