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[Cites 0, Cited by 196] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Limitation Act, 1963

(1)Where, before the expiration of the prescribed period for a suit of application in respect of any property or right, an acknowledgment of liability in respect of such property or right has been made in writing signed by the party against whom such property or right is claimed, or by any person through whom he derives his title or liability, a fresh period of limitation shall be computed from the time when the acknowledgment was so signed.