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SC: Entire Delay from Limitation Start to Filing Date Must Be Explained Under Section 5 of Limitation - (15 Sep 2025)

LIMITATION

SC while clarifying Section 5 of the Limitation Act has observed that delay must be explained for the entire period from limitation start to filing date. For example, if a 90-day limit is missed and appeal filed on day 100 the cause for the full 100-day delay must be justified to condone the delay

Tags : MURDER   FATAL INJURY   DEATH  

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