Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 13 in The Limitation Act, Svt. 1995 (1938 A.D.) 13. Exclusion of time of defendant's absence from the State. - In computing the period of limitation prescribed for any suit, the time during which the defendant has been absent from the State shall be excluded.
