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Kerala HC: Can’t Liberally Construe Benefit of S. 14 Limitation Act Just to Save a Lis - (02 Jun 2025)

LIMITATION

Kerala High Court has held that Section 14 of the Limitation Act,1963 permitting extension of limitation period for filing a suit cannot be construed liberally, just to save a lis.

Tags : KERALA HIGH COURT   SECTION 14   LIMITATION PERIOD  

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