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Kerala HC: Law of Limitation Only Bars Judicial Remedy and Not Substantive Right - (30 Jun 2021)

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Kerala High Court has decided in a pension recovery matter that the Law of Limitation only bars judicial remedy, and that the substantive right itself survives and continues to be available in other ways, and clarified that the rules of limitation are not meant to destroy the rights of parties.

Tags : KERALA HIGH COURT   LAW OF LIMITATION  

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