3. Dismissal of suit, etc. instituted, etc. after period of  limitation.---Subject to the provisions contained in sections 4 to 25  (inclusive), every suit instituted, appeal preferred, and application  made after the period of limitation prescribed therefor by the First  Schedule shall be dismissed although limitation has not been set up as  a defence. 

Explanation. - A suit is instituted, in ordinary cases, when the  plaint is presented to the proper officer; in the case of a pauper,  when his application for leave to sue as a pauper is made; and, in the  case of a claim against a company which is being would up by the  Court, when the claimant first sends in his claim to the official  liquidator. 

4. Where Court is closed when period expires. - Where the period of  limitation prescribed for any suit, appeal or application expires on a  day when the Court is closed, the suit, appeal or application may be  instituted, preferred or made on the day that the Court re-opens. 

5. Extension of period in certain case. - Any appeal or application for  8[a revision or] a review of judgment or for leave to appeal or any  other application to which this section may be made applicable 9[by or  under any enactment] for the time being in force may be admitted after  the period of limitation prescribed therefor, when the appellant or  applicant satisfies the Court that he had sufficient cause for not  preferring the appeal or making the application within such period. 

Explanation. - The fact that the appellant or applicant was misled by  any order, practice or judgment of the High Court in ascertaining or  computing the prescribed period of limitation may be sufficient cause  within the meaning of this section. 

¹⁰ [**** **** **** ****]. 

8. Inserted by the Limitation (Amendment) Ordinance, 1962 (43 of  1962), section 2 (with effect from the 7th June, 1962). 

9. Substituted by the Indian Limitation (Amendment) Act, 1922 (10 of  1922), section 2, for "by any enactment or rule". 

10. Section 5-A was temporarily inserted here for a period of six  months with effect from the 13th February, 1948, see the Negotiable  Instruments Act (Temporary Amendment) Ordinance, 1948 (6 of 1948),  section 3 and the Ministry of Finance Notification No. D-2702-F-48,  dated the 11th May, 1948, Gazette of Pakistan, 1948, Pt. I, p.258. 

6. Legal disability.---(1) Where a person entitled to institute a  suit ¹²[or proceeding]or make an application for the execution of a  decree is, at the time from which the period of limitation is to be  reckoned a minor, or insane, or an idiot, he may institute the suit  ¹²[or proceeding] or make the application within the same period after  the disability has ceased, as would otherwise have been allowed from  the time prescribed therefor in the third column of the First Schedule  13[or in section 48 of the Code of Civil Procedure, 1908 Act (V of  1908). 

(2) Where such person is, at the time from which the period of  limitation is to be reckoned, affected by two such disabilities, or  where, before his disability has ceased, he is affected by another  disability, he may institute the suit or make the application within  the same period, both disabilities have ceased, as would otherwise  have been allowed from the time so prescribed. 

(3) Where the disability continues up to the death of such person, his  legal representative may institute the suit or make the application  within the same period after the death as would otherwise have been  allowed from the time so prescribed. 

(4) Where such representative is at the date of the death affected by  any such disability, the rules contained in subsections (1) and (2)  shall apply. 

 
7. Disability of one of several plaintiffs or applicants.---Where  one of several persons jointly entitled to institute a suit ¹⁴[or  proceeding] or make an application for the execution of a decree is  under any such disability, and a discharge can be given without the  concurrence of such person, will run against them all; but, where no  such discharge can be given, time will not run as against any of them  until one of them becomes capable of giving such discharge without the  concurrence of the others or until the disability has ceased. 

11. Sections 6 and 7 have been declared not to apply to suits, appeals  or applications under the Bengal Public Demands Recovery Act, 1913  (Ben. 3 of 1913). 

12. Inserted by the Limitation (Amendment) Ordinance, 1962 (43 of  1962), section 3 (with effect from the 7th June, 1962). 

13. Added ibid. (with effect from the 7th June, 1962). 

14. Inserted ibid., section 4 (with effect from the 7th June, 1962). 
 

8. Special exceptions. - Nothing in section 6 or in section 7  applies to suits to enforce rights of pre-emption, or shall be deemed  to extend, for more than three years from the cessation of the  disability or the death of the person affected thereby, the period  within which any suit must be instituted or application made. 
 

9. Continuous running of time. - Where once time has begun to run,  no subsequent disability or inability to sue stops it: 

Provided that where letters or administration to the estate of a  creditor have been granted to his debtor, the running of the time  prescribed for a suit to recover the debt shall be suspended while the  administration continues. 

15. Sections 8 has been declared not to apply to suits, appeals or  applications under the Bengal Public Demands Recovery Act, 1913 (Ben.  3 of 1913). 

16. Section 9 has been declared not to apply to suits, appeals or applications under ibid. 

10. Suits against express trustees and their representatives. - Notwithstanding anything hereinbefore contained, no suit against a  person in whom property has become vested in trust for any specific  purpose, or against his legal representatives or assigns (not being  assigns for valuable consideration), for the purpose of following in  his or their hands such property or the proceeds thereof, or for an  account of such property or proceeds, shall be barred by any length of  time. 

¹⁷[For the purposes of this section any property comprised in a Hindu,  Muhammadan or Buddhist religious or charitable endowment shall be  deemed to be property vested in trust for a specific purpose, and the  manager of any such property shall be deemed to be the trustee  thereof. 

11. Suits on foreign contracts. - (1) Suits instituted in 18[Pakistan  on contracts entered into in a foreign country are subject to the  rules of limitation contained in this Act. 

(2) No foreign rule of limitation shall be a defence to a suit  instituted in ¹⁷[Pakistan] on a contract entered into in a foreign  country, unless the rule has extinguished the contract and the parties  were domiciled in such country during the period prescribed by such  rule.