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[Cites 0, Cited by 421] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Limitation Act, 1963

(2)In computing the period of limitation for any application, the time during which the applicant has been prosecuting with due diligence another civil proceeding, whether in a court of first instance or of appeal or revision, against the same party for the same relief shall be excluded, where such proceeding is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it.