Report No. 3

Part V

Savings

25. Savings.- (1) Nothing in this Act-

(a) shall affect section 25 of the Indian Contract Act, 1872 (IX of 1872); and

(b) shall apply to proceedings under any law for the time being in force relating to marriage and divorce. (Acts to be specified in the Bill).

(2) Where any special or local law prescribes for any suit, appeal or application a period of limitation different from the prescribed period in this Act, the provisions of section 3 shall apply, as if such period were prescribed therefor in this Act, and for the purpose of determining any period of limitation prescribed for any suit, appeal or application by any special or local law,-the provisions contained in sections 4 to 23 shall apply only in so far as, and to the extent to which, they are not expressly excluded by such special or local law;