Special Marriage Act, 1954 extends to the State of Sikkim
S.O. 3675(E).—In exercise of the powers conferred by clause (n) of Article 371F of the Constitution, the President hereby extends the Special
applicability
Enhanced penalties under Amended Motor Vehicles Act to be applicable from next month
Centre has Notified Some Provisions of the Act on 29-08-2019. The Ministry of Road Transport and Highways notified yesterday, i.e. 28-08-2019, through
Section 5 of the Limitation Act, 1963 is not applicable in case of revision petition under Section 81 of the Assam Value Added Tax Act, 2003
Supreme Court: Deciding an important question of law as to whether provisions of Section 5 of the Limitation Act, 1963 are applicable