Section 11 in The Limitation Act, Svt. 1995 (1938 A.D.)
11. Suits on foreign contracts.
(1)Suits instituted in the State on contracts entered into in a foreign country are subject to the rules of limitation contained in this Act.(2)No foreign rule of limitation shall be a defence to a suit instituted in the State on a contract entered into in a foreign country, unless the rule has extinguished the contract and the parties were domiciled in such country during the period prescribed by such rule.
