Section 9 in The Limitation Act, Svt. 1995 (1938 A.D.)
9. Continuous running of time.
- Where once time has begun to run, no subsequent disability or inability to sue stops it:Provided that, where letters of administration to the estate of a creditor have been granted to his debtor, the running of the time prescribed for the suit to recover the debt shall be suspended while the administration continues:[Provided further that where any area has been notified as a disturbed area under the Jammu and Kashmir Disturbed Areas Act, 1992, the running of time prescribed for institution of the suit or for execution of a decree or order of any civil court shall be suspended while the area continues to be so disturbed in respect of suits described in Articles 87 and 88 in part VII, Article 135 in part VIII and Article 182 of part X of the First Schedule.] [Proviso inserted by Act XVIII of 1997, Section 2.]
