Section 17(1)(i) in The Limitation Act, 1963

[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(i) in The Limitation Act, 1963

(i)in the case of fraud, has been purchased for valuable consideration by a person who was not a party to the fraud and did not at the time of the purchase know, or have reason to believe, that any fraud had been committed, or

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Union of India - Subsection

Section 17(1)(i) in The Limitation Act, 1963