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[Cites 0, Cited by 19] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Limitation Act, 1963

(2)Where such person is, at the time from which the prescribed period is to be reckoned, affected by two such disabilities, or where, before his disability has ceased, he is affected by another disability, he may institute the suit or make the application within the same period after both disabilities have ceased, as would otherwise have been allowed from the time so specified.