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[Cites 0, Cited by 56] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Limitation Act, 1963

(2)Where a judgment-debtor has, by fraud or force, prevented the execution of a decree or order within the period of limitation, the court may, on the application of the judgment-creditor made after the expiry of the said period extend the period for execution of the decree or order:Provided that such application is made within one year from the date of the discovery of the fraud or the cessation of force, as the case may be.