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Delhi HC: First Learns to Mean Actual Knowledge and Not Merely Speculative Knowledge - (03 Feb 2022)

CIVIL

Delhi High Court has clarified that the phrase first learns used in the Limitation Act 1963 vide Articles 68 and 91(a) in its Schedule means actual knowledge of misappropriation and not merely speculative knowledge.

Tags : DELHI HIGH COURT   DEFINITION OF FIRST LEARNS  

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