Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3) in The Central Provinces Court of Wards Act, 1899

(3)In calculating the periods of limitation applicable to suits to recover and enforce debts and liabilities revived under this Section, the time during which such superintendence has continued shall be excluded.