Report No. 193
Chapter IV
Problems in Indian limitation law and recommendations for change
The subject of foreign law of limitation and its applicability is dealt with in the Limitation Act of 1963 in section 11. Before the present Act of 1963 was enacted, this matter was also contained in section 11 of the Limitation Act of 1908. The provision in the 1908 Act referred only to 'foreign' contracts while the one in the 1963 Act referred to Contracts entered into in a 'foreign' country or in the 'State of Jammu and Kashmir'. Otherwise, in substance, there is no difference between both the Acts. In fact, the Third Report of the Law Commission (1956) on the basis of which the 1963 Act was enacted, states very briefly that section 11 does not call for any change.
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