Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Repealing (Punjab Loans Limitation) Act, 1923 3 of 1923 [18 May 1923] CONTENTS 1. Short Title, Extent And Commencement 2. Repeal 3. Revival Of The [7][* * *] Limitation Act, 1908 4. Saving Of Limitation As Regards Pending Suits 5. Saving Of Limitation As Regards Existing Causes Of Action Repealing (Punjab Loans Limitation) Act, 1923 3 of 1923 [18 May 1923] An Act to repeal the Punjab Loans Limitation Act, 1904 Preamble.- WHEREAS it is expedient to repeal the Punjab Loans Limitation Act, 1904[3]; It is hereby enacted as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Repealing (Punjab Loans Limitation) Act, 1923. (2) It extends to the Punjab. (3) It shall come into force on [4]such date as the [5][Provincial Government] may, by notification, appoint in this behalf. 2. Repeal :- The Punjab Loans Limitation Act, 1904[6], is hereby repealed. 3. Revival Of The [7][* * *] Limitation Act, 1908 :- Save as provided under sections 4 and 5, from the date of the commencement of this Act, any suit falling under the description of suits given in the Schedule to the Punjab Loans Limitation Act, 1904, shall be governed in so far as the point of limitation is concerned, by the provisions of the [8][* * *] Limitation Act, 1908[9], and the provisions of the [10][* * *] Limitation Act, 1908 shall apply accordingly. 4. Saving Of Limitation As Regards Pending Suits :- Notwithstanding anything herein contained, no suit, appeal or other proceeding pending in any court at the date of the commencement of this Act, shall be dismissed on the ground that it is barred by limitation, provided that it would not have been so dismissed if the Punjab Loans Limitation Act, 1904, had been in force. 5. Saving Of Limitation As Regards Existing Causes Of Action :- N o suit instituted within two years of the date of the [11] [commencement] of this Act, which would not have been barred by limitation if the Punjab Loans Limitation Act, 1904, had been in force, shall be held to be barred by limitation by reason of this Act only.