Report No. 193
3. Insertion of new section 11A:
After section 11 of the principal Act as substituted by section 2 of this Act, the following section shall be inserted, namely:- Execution of decrees passed by Courts in reciprocating foreign countries:
"11A. Execution of decrees passed by Courts in reciprocating foreign countries.- Where a decree is passed by a superior Court in any reciprocating territory as defined in the Explanation to section 44A of the Code of Civil Procedure, 1908, and an application is filed for execution thereof in any Court to which this Act extends, then the rules of limitation referred to in section 11 shall apply for the filing of 62such applications but the date of commencement of the period for execution of such decrees shall be the date specified in the Schedule. Insertion of Art 136A in the Schedule:
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