Section 17(1)(ii) in The Limitation Act, 1963

[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(ii) in The Limitation Act, 1963

(ii)in the case of mistake, has been purchased for valuable consideration subsequently to the transaction in which the mistake was made, by a person who did not know, or have reason to believe, that the mistake had been made, or

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Union of India - Subsection

Section 17(1)(ii) in The Limitation Act, 1963