Section 3 in The Limitation (West Bengal Amendment) Act, 1977
3. Amendment of the Schedule to Act 36 of 1963.
- In the FIRST DIVISION of the Schedule to the said Act, under the heading 'PART IX. - SUITS RELATING TO MISCELLANEOUS MATTERS', in the entry in the first column against article 112, after the words "Jammu and Kashmir", the following words shall be, and shall be deemed always to have been, added, namely :-"or a Government company owned wholly either by the Central Government. or by the State Government or jointly by the Central and the State Governments.".
