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[Cites 0, Cited by 496] [Entire Act]

Union of India - Section

Section 23 in The Limitation Act, 1963

23. Suits for compensation for acts not actionable without special damage.—

In the case of a suit for compensation for an act which does not give rise to a cause of action unless some specific injury actually results therefrom, the period of limitation shall be computed from the time when the injury results.