Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(2) in The Bengal Public Demands Recovery Act, 1913

(2)Except as declared in sub-section (1), the provisions of the [Indian Limitation Act, 1908] [See now Limitation Act, 1963.], shall apply to the proceedings under this Act as if a certificate filed hereunder were a decree of a Civil Court.