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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(4)(d) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964

(d)The period during which the institution of any proceedings has been prohibited by clause (a) of sub-section (3) shall be excluded from the computation of the period of limitation for the institution of that proceeding.