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[Cites 0, Cited by 0] [Section 10D] [Entire Act]

State of Bihar - Subsection

Section 10D(4) in The Court of Wards Act, 1879

(4)In calculating the period of limitation applicable to suits for the recovery of a claim which has been submitted to the Court of Wards, the period from the date of submission of the claim up to the date of the communication of the Court's decision thereon to the creditor shall be excluded.