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Court Fees Act, 1850

9.Continuous running of time .-

Where once time has begun to run, no subsequent disability or inability to institute a suit or make an application stops it:

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



Court Fees Act, 1850 Back




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