Report No. 193
Transnational Litigation - Conflict of Laws - Law of Limitation
Chapter I
Introductory
Since the Indian Limitation Act, 1963 was passed by Parliament over nearly forty-two years ago, there have been changes in the law of limitation concerning choice of law issues in Private International Law in all common law jurisdictions across the world. There has also been a tremendous momentum in international trade. With the opening up of our economy in 1991, different laws in force in India are being reviewed so as to conform to international trade practices and the changes in the law. The Indian Arbitration and Conciliation Act, 1996 among others is one such important piece of legislation. A particular but very important aspect of the laws governing disputes arising in Transnational litigation is about the applicability of the law of limitation and the choice of law.
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