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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(b) in The Limitation Act, Svt. 1995 (1938 A.D.)

(b)against any person claiming through him otherwise than in good faith and for a valuable consideration, shall be computed from the time when the fraud first became known to the person injuriously affected hereby or, in the case of the concealed document, when he first had the means of producing it or compelling its production.