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LIMITATION - JKL HC: S.5 of Limitation Act Can’t be Liberally Construed for Government Department - (29 Dec 2023)

Limitation

Jammu and Kashmir and Ladakh High Court has held that the expression “sufficient cause" in Section 5 of the Limitation Act can’t be liberally construed just because a government department is seeking condonation of delay and that government departments are equally bound by the law of limitation.

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