Limitation Act, 1963
| PART X - Suits for which there is no prescribed period | |||
| 113. | Any suit for which no period of limitation is provided elsewhere in this Schedule. | Three years | When the right to sue accrues. |
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||||||||||
|
|
|
|
|
|
|||||||||||||
|
|
|
||||||||||||||||
|
|
|
|||||||||||||||
|
|
||||||||||||||||
|
|
|||||||||||||||||
Limitation Act, 1963
|
|||||||||||||||||
|
|||||||||||||||||
|
|||||||||||||||||
|
|
||||||||||||||||
|
|
|
|
||||||||||||||
