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State of Haryana - Section

Section 44A in The Punjab Courts Act, 1918

44A. Period of limitation.

(1)The period of limitation for an appeal under section 41 of this Part shall be ninety days from the date of the decree appealed against.
(2)In computing this period and in all respects not herein specified the limitation of an appeal under the said section shall be deemed to be governed by the provisions of the Indian Limitation Act, 1908.