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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(b) in The City Civil Court Act, 1953

(b)The provisions of the Indian Limitation Act, 1908, other than the portion of sub-section (2) of section 29 thereof, beginning with the words ",and for the purpose of determining" and ending with the words "shall not apply", shall apply to all suits and proceedings triable by the City Civil Court and to appeals and applications under this Act to the High Court from or in respect of any suit or proceedings.