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[Cites 0, Cited by 1] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(3) in The Transfer Of Property (Amendment) Act, 2002

(3)A notice under sub- section (1) shall not be deemed to be invalid merely because the period mentioned therein falls short of the period specified under that sub- section, where a suit or proceeding is filed after the expiry of the period mentioned in t at sub- section.