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Citedby 204 docs - [View All]
Mangilal Jawanmal And Ors. vs The Special Land Acquisition ... on 29 August, 1977
Bharat Rubber And Allied ... vs The State Of Punjab And Ors. on 29 February, 1980
Udayan Chinubhai vs R. C. Bali on 22 September, 1977
Commissioner Of Sales Tax, U.P vs Madan Lal Dan & Sons, Bareilly on 22 September, 1976
Subhash Ganpatrao Buty And Anr. vs Maroti And Ors. on 27 August, 1974

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[Section 12] [Complete Act]
Central Government Act
Section 12(2) in The Limitation Act, 1963
(2) In computing the period of limitation for an appeal or an application for leave to appeal or for revision or for review of a judgment, the day on which the judgment complained of was pronounced and the time requisite for obtaining a copy of the decree, sentence or order appealed from or sought to be revised or reviewed shall be excluded.