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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2) in The Court of Wards Act, 1977 (1920 A.D.)

(2)In computing any period of limitation prescribed by the State Limitation Act or section 48 of the State Civil Procedure Code, every period during which proceeding have been stayed or temporarily barred by reasons of the provisions of this section or of section 31 shall be excluded.