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State of Uttar Pradesh - Section

Section 15 in The U.P. Debt Relief Act, 1977

15. Exclusion of period of limitation.

- In computing the period of limitation for any suit, appeal, application or other proceeding for the recovery of a debt (including an application for the execution of a decree passed in such suit, appeal or proceeding), the period during which such proceedings remained barred or stayed under this Chapter shall be excluded.