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SC: Limitation Period for Decree by Foreign Court, Period Prescribed in Reciprocating Foreign Country - (18 Mar 2020)

LIMITATION

Supreme Court has held that the limitation period for executing a decree passed by a foreign Court from the reciprocating country in India will be the limitation prescribed in the reciprocating foreign country. The Court has held that the period of limitation would start running from the date the decree was passed in the foreign Court of a reciprocating country.

Tags : SUPREME COURT   LIMITATION FOR DECREE BY FOREIGN COURT  

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