Suits relating to Declarations | Limitation Act, 1963 | Bare Acts | Law Library

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Limitation Act, 1963

PART III-Suits relating to Declarations
56.	To declare the forgery of an instrument issued or registered.	Three years	When the issue or registration becomes known to the plaintiff.
57.	To obtain a declaration that an alleged adoption is invalid, or never, in fact, took place.	Three years	When the alleged adoption becomes known to the plaintiff.
58.	To obtain any other declaration.	Three years	When the right to sue first accrues.

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