Section 20(3)(b) in The Limitation Act, 1963

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(b) in The Limitation Act, 1963

(b)where a liability has been incurred by or on behalf of a Hindu undivided family as such, an acknowledgment or payment made by, or by the duly authorised agent of, the manager of the family for the time being shall be deemed to have been made on behalf of the whole family.

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Union of India - Subsection

Section 20(3)(b) in The Limitation Act, 1963