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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Bharat - Subsection

Section 34(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(2)In computing the period of limitation mentioned in proviso (i) to sub- section (1) and in all other respects not herein specified, the period of limitation of the application shall be governed by the provisions of the Indian Limitation Act, 1908 . (9 of 1908 )