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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(8)(v) in The Bengal Agricultural Debtors Act, 1936

(v)any amount a suit or application for the recovery of which is barred [by limitation, or which is otherwise irrecoverable under the law;] [Substituted by Bengal Act 8 of 1940.]