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Limitation Act, 1963 3. Bar of limitation (1) Subject to the provisions contained in sections 4 to 24 (inclusive) every suit instituted, appeal preferred, and application made after the prescribed period shall be dismissed although limitation has not been set up as defense; 1. For the purposes of this Act, 1. a suit is instituted, in an ordinary case, when the plaint is presented to the proper officer; 2. the case of a pauper, when his application for leave to sue is a pauper is made; and 3. the case of a claim against a company which is being wound up by the court, when the claimant first sends in his claim to the official liquidator; 1. any claim by way of a set-off or a counter claim, shall be treated as a separate suit and shall be deemed to have been instituted- 2. in the case of a set-off, on the dame date as the suit in which the set off is pleaded; 3. in the case a counter claim, on the date on which the counter claim is made in court; 1. an application by notice of motion in a High Court is made when the application is presented to the proper officer of that court;    |
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