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Citedby 22 docs - [View All]
Dadia Bhailal Motichand vs Vanad Maganlal Hirabhai on 6 January, 1965
Gudur Ramakrishna Reddi vs Minor Muniratnammal And Anr. on 10 December, 1953
Musunuri Anjaneyulu And Anr. vs Koona Lakshmi on 18 November, 1997
P.N. Veeti Narayani vs Pathumma Beevi And Another on 13 September, 1990
Hiralal Chhotalal Shah vs Centeral Bank Of India And Anr. on 21 November, 1980

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[Section 20] [Complete Act]
Central Government Act
Section 20(2) in The Limitation Act, 1963
(2) Nothing in the said sections renders one of several joint contractors, partners, executors or mortgagees chargeable by reason only of a written acknowledgment signed by, or of a payment made by, or by the agent of, any other or others of them.