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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(b) in The Limitation Act, Svt. 1995 (1938 A.D.)

(b)A incurs a debt to a firm of which E, F and H are partners, E and F are insane, and G is a minor. Time will not run against any of them until either E or F becomes sane, or G attains majority.