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[Cites 0, Cited by 0] [Section 10E(2)] [Section 10E] [Entire Act]

State of Bihar - Subsection

Section 10E(2)(c) in The Court of Wards Act, 1879

(c)the claims for interest barred under Section 10-A, sub-section (2) shall revive in case the debt or liability in respect of which the interest is claimed be not then barred by any law of limitation.