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[Section 17(1)(d)] [Section 17(1)] [Section 17] [Complete Act]
Central Government Act
Section 17(1)(d)(iii) in The Limitation Act, 1963
(iii) in the case of a concealed document, has been purchased for valuable consideration by a person who was not a party
to the concealment and, did not at the time of purchase know, or have reason to believe, that the document had been concealed.