Section 3(2)(a) in The Limitation Act, 1963

[Cites 0, Cited by 9] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Limitation Act, 1963

(a)a suit is instituted —

(i)in an ordinary case, when the plaint is presented to the proper officer;

(ii)in the case of a pauper, when his application for leave to sue as a pauper is made; and

(iii)in the case of a claim against a company which is being wound up by the court, when the claimant first sends in his claim to the official liquidator;

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Union of India - Subsection

Section 3(2)(a) in The Limitation Act, 1963