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Union of India - Section

Section 9 in The Limitation Act, 1963

9. Continuous running of time.—

Where once time has begun to run, no subsequent disability or inability to institute a suit or make an application stops it:Provided that where letters of administration to the estate of a creditor have been granted to his debtor, the running of the period of limitation for a suit to recover the debt shall be suspended while the administration continues.