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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3)(b) in The Limitation Act, Svt. 1995 (1938 A.D.)

(b)where liability has been incurred by, or on behalf of, a Hindu undivided family as such, an acknowledgment or payment made by, or by the duly authorised agent of, the manager of the family for the time being shall be deemed to have been made on behalf of the whole family.