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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(a) in The Limitation Act, Svt. 1995 (1938 A.D.)

(a)A incurs a debt to a firm of which B, C and D are partners. B is insane, and C is a minor. D can give a discharge of the debt without the concurrence of B and C. Time runs against B, C and D.