Any suit (except a suit before the Supreme Court in the exercise of its original jurisdiction) by or on behalf of the Central Government or any State Government, including the Government of the State of Jammu and Kashmir. Thirty years. When the period of limitation would begin to run under this Act against a like suit by a private person. PART X.—SUITS FOR WHICH THERE IS NO PRESCRIBED PERIODOpen in Lexace · Ask the AI about this section
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