Report No. 193
5. Transitional Provision.-
Provisions of the Amending Act to be prospective in operation: (1) The provisions of the principal Act, as amended by section 2 of this Act, shall be prospective in operation and shall not apply to causes of action which have arisen in the State of Jammu & Kashmir or in a foreign country, before the commencement of this Act.
(2) The provisions of the principal Act, as amended by section 3 and 4 of this Act shall be prospective in operation and shall not apply to the execution of decrees as stated in the said sections, where such decrees are passed in the said territories before the commencement of this Act.
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