Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 75] [Section 2] [Entire Act] Union of India - Subsection Section 2(a) in The Limitation Act, 1963 (a)“applicant” includes—(i)a petitioner;(ii)any person from or through whom an applicant derives his right to apply;(iii)any person whose estate is represented by the applicant as executor, administrator or other representative;
