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

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Union of India - Subsection

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

(iii)in the case of a concealed document, has been purchased for valuable consideration by a person who was not a party to the concealment and, did not at the time of purchase know, or have reason to believe, that the document had been concealed.

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Union of India - Subsection

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