Report No. 193
4. Insertion of Article 136A in the Schedule.-
In the Schedule to the principal Act, after Art 136, the following Article shall be inserted:
"Art 136A
| Execution of decree passed by the superior Court of a reciprocating territory as per Explanation below section 44A of the Code of Civil procedure, 1908. | Period as applicable under the law of limitation in the reciprocating territory for execution of a decree passed in that territory. | Date on which a certified copy of the said decree is filed in the District Court in accordance with provisions of section 44A of the Code of Civil Procedure, 1908." |
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