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 0] [Section 10E] [Entire Act] State of Bihar - Subsection Section 10E(3) in The Court of Wards Act, 1879 (3)In calculating the periods of limitation applicable to suits to recover claims for interest relieved under this section the time during which such charge has continued shall be excluded.]
