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 15] [Section 19] [Entire Act] Union of India - Subsection Section 19(b) in The Limitation Act, 1963 (b)“debt” does not include money payable under a decree or order of a court.
