LexSection 15 — Saving of limitation in certain cases.
The Pondicherry (Administration) Act, 1962
In computing the period of limitation under section 14 or under any other law, any period during which an appeal could not be filed or a proceeding could not be instituted because the jurisdiction of the High Court did not extend to Pondicherry shall be excluded.Open in Lexace · Ask the AI about this section