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 16] [Entire Act] State of Gujarat - Subsection Section 16(3) in Gujarat Court of Wards Act, 1963 (3)In calculating the periods of limitation applicable to suits to recover and enforce claims revived under clause (c) of sub-section (2), the time during which such superintendence has continued shall be excluded.
