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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Tamilnadu - Subsection

Section 19A(10) in Tamil Nadu Agriculturists Relief Act, 1938

(10)In computing the period of limitation prescribed for a suit by the creditor for the recovery of a debt, the time, if any, during which the Court was prevented from entertaining the suit by virtue of the provision contained in clause (i) of sub-section (9) shall be excluded.]