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Ker. HC: Legal Advice After Expiry of Limitation Period Not a Ground to Condone Delay - (05 Oct 2023)

LIMITATION

Kerala High Court has held that subsequent legal advice cannot be accepted as a cause to condone the delay in instituting proceedings in terms of Section 5 of the Limitation Act, for if the subsequent legal advice is accepted as the cause, it would defeat the very object of the Limitation Act.

Tags : KERALA HIGH COURT   LIMITATION PERIOD   CONDONE DELAY  

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