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 12] [Section 2] [Entire Act] Union of India - Subsection Section 2(m) in The Limitation Act, 1963 (m)“tort” means a civil wrong which is not exclusively the breach of a contract or the breach of a trust;
