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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in Bihar Employees Insurance Courts Rules, 1952

(2)Subject as aforesaid the provisions of Parts II and III of the [Indian Limitation Act, 1908 (IX of 1908)] [Now called Limitation Act, 1963 (36 of 1963).], shall, so far as may be, apply to every such applications.