Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 3(2)] [Section 3] [Entire Act] Union of India - Subsection Section 3(2)(c) in The Limitation Act, 1963 (c)an application by notice of motion in a High Court is made when the application is presented to the proper officer of that court.