act 014 of 1862 : Extending Certain Acts to Straits Settlements Act, 1862 [Repealed]

Extending Certain Acts to Straits Settlements Act, 1862 [Repealed]

ACTNO. 14 OF 1862

04 November, 1863

Repealed in Partial Act 27 of 1866

(Not in force in India) (Heplaced)

Passed by the Governor-General of India in Council.

(Received the assent of the Governor-General on the 23^rd April 1862.)

PREAMBLE

An Act to amend Act XIV of 1859 (to provide for the limitation of suits).

Whereas it is expedient to postpone the operation of so much of Act XIV of 1859 as limits the period for the commencement of suits for the amount of hills for articles sold by retail where the cause of action arose before the passing of that Act; It is enacted as follows:

Section 1. Suits now pending or instituted before 1^st January 1865, for articles sold by retail, in cases wherein cause of action arose before the passing of Act XIV of 1859, to be tried and determined as if that Act had not been passed

All suits that may now he pending or that shall he instituted before the 1^st of January 1865, to recover the amount of hills for any articles sold by retail, shall, in all cases in which the cause of action arose before the passing of the said Act XIV of 1859, he tried and determined as if that Act had not been passed.

act 014 of 1862 : Extending Certain Acts to Straits Settlements Act, 1862 [Repealed]

Extending Certain Acts to Straits Settlements Act, 1862 [Repealed]

Section 1. Suits now pending or instituted before 1st January 1865, for articles sold by retail, in cases wherein cause of action arose before the passing of Act XIV of 1859, to be tried and determined as if that Act had not been passed

Section 1. Suits now pending or instituted before 1^st January 1865, for articles sold by retail, in cases wherein cause of action arose before the passing of Act XIV of 1859, to be tried and determined as if that Act had not been passed