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Citedby 4 docs
Smt. Rajni Widow Of Hardutt vs Smt. Roshni And Anr. on 27 May, 2004
Arulmighu Kallalagar Thirukoil vs (Cause Title Of The Appellant ... on 4 February, 2008
Conservator Of Forests vs Khajur Singh And Ors. on 15 March, 1994
Mariyayya Shidramayya Hiremath vs Chanvirangouda Virangouda Patil on 17 April, 1935

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[Section 6] [Complete Act]
Central Government Act
Section 6(5) in The Limitation Act, 1963
(5) Where a person under disability dies after the disability ceases but within the period allowed to him under this section, his legal representative may institute the suit or make the application within the same period after the death, as would otherwise have been available to that person had he not died. Explanation.- For the purposes of this section,' minor' includes a child in the womb.