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[Cites 0, Cited by 25] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(a) in The Limitation Act, 1963

(a)any suit for which the period of limitation is shorter than the period of limitation prescribed by the Indian Limitation Act, 1908 (9 of 1908), may be instituted within a period of seven years next after the commencement of this Act or within the period prescribed for such suit by the Indian Limitation Act, 1908 (9 of 1908), whichever period expires earlier: