Section 3(2)(b) in The Limitation Act, 1963

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Union of India - Subsection

Section 3(2)(b) in The Limitation Act, 1963

(b)any claim by way of a set off or a counter claim, shall be treated as a separate suit and shall be deemed to have been instituted —

(i)in the case of a set off, on the same date as the suit in which the set off is pleaded;

(ii)in the case of a counter claim, on the date on which the counter claim is made in court;