(2) In computing the period of limitation prescribed for an appeal, an  application for leave to appeal and an application for a review of  judgment, the day on which the judgment complained of was pronounced,  and the time requisite for obtaining a copy of the decree, sentence or  order appealed from or sought to be reviewed, shall be excluded. 

(3) Where a decree is appealed from or sought to be reviewed the time  requisite for obtaining a copy of the judgment on which it is founded  shall also be excluded. 

17. Inserted by the Indian Limitation (Amendment) Act, 1929 (1 of  1929), section 2. 

18. Substituted by the Central Laws (Statute Reform) Ordinance, 1960  (21 of 1960), section 3 and Second Schedule (with effect from the 14th  October, 1955), for "the Provinces and the Capital of the Federation"  which were substituted by the A.O., 1949, for "British India". 

(4) In computing the period of limitation prescribed for an  application to set aside an award, the time requisite for obtaining a  copy of the award shall be excluded. 

19(5) For the purposes of subsections (2), (3) and (4), the time  requisite for obtaining a copy of the decree, sentence, order,  judgment or award shall be deemed to be the time intervening between  the day on which an application for the copy is made and the day  actually intimated to the applicant to be the day on which the copy  will be ready for delivery. 

13. Exclusion of time of defendant's absence from Pakistan etc. and  certain other territories. - In computing the period of limitation  prescribed for any suit, the time during which the defendant has been  absent from ²⁰[Pakistan] and from the territories beyond ¹⁹[Pakistan]  under the administration of ²¹[the ²²[Federal] Government] ²³[***]  shall be excluded. 

14. Exclusion of time of proceeding bona fide in Court without  jurisdiction. - (1) In computing the period of limitation prescribed  for any suit, the time during which the plaintiff has been prosecuting  with due diligence another civil proceeding, whether in a Court of  first instance or in a Court of appeal, against the defendant, shall  be excluded, where the proceeding is founded upon the same cause of  action and is prosecuted in good faith in a Court which, from defect  of jurisdiction, or other cause of a like nature, is unable to  entertain it. 

(2) In computing the period of limitation prescribed for any  application, the time during which the applicant has been prosecuting  with due diligence another civil proceeding, whether in a Court of  first instance or in a Court of appeal, against the same party for the  same relief shall be excluded, where such proceeding is prosecuted in  good faith in a Court which, from defect of jurisdiction, or other  cause of a like nature, is unable to entertain it. 

Explanation I. - In excluding the time during which a former suit or  application was pending, the day on which that suit or application was  instituted or made, and the day on which the proceedings therein  ended, shall both be counted. 

19. Subsection (5) added by Limitation (Amendment) Act (XIII of 1991),  section 2 (with effect from 6-7-1991). 

20. Substituted by the Central Laws (Statute Reform) Ordinance, 1960  (21 of 1960), section 3 and Second Schedule (with effect from the 14th  October, 1955), for "the Provinces and the Capital of the Federation"  which were substituted by the A.O., 1949, for "British India". 

21. Substituted by the A.O., 1937, for "the Government". 

22. Subs. for the word "Central" by Federal Adaptation of Laws Order  (P.O. 4 of 1975), by Art. 2 and Table dated 1-8-1975. 

23. The words "or the Crown Representative" omitted by the A.O., 1949. 

Explanation II. - For the purposes of this section, a plaintiff or an  applicant resisting an appeal shall be deemed to be prosecuting a  proceeding. 

Explanation III. - For the purposes of this section misjoinder of  parties or of causes of action shall be deemed to be a cause of a like  nature with defect of jurisdiction. 

15. Exclusion of time during which proceedings are suspended. - (1) In  computing the period of limitation prescribed for any suit or  application for the execution of a decree, the institution or execution of which has been stayed by injunction or order, the time of  the continuance of the injunction or order, the day on which it was  issued or made, and the day on which it was withdrawn, shall be  excluded. 

(2) In computing the period of limitation prescribed for any suit of  which notice has been given in accordance with the requirements of any  enactment for the time being in force, the period of such notice shall  be excluded. 

16. Exclusion of time during which proceedings to set aside execution  sale are pending. - In computing the period of limitation prescribed  for a suit for possession by a purchaser at a sale in execution of a  decree, the time during which a proceeding to set aside the sale has  been prosecuted shall be excluded. 

17. Effect of death before right to sue accrues. - (1) Where a person, who would, if he were living, have a right to institute a suit or make  an application, dies before the right accrues, the period of  limitation shall be computed from the time when there is a legal  representative of the decreased capable of instituting or making such  suit or application. 

(2) Where a person against whom, if he were living, a right to  institute a suit or make an application would have accrued dies before  the right accrues, the period of limitation shall be computed from the  time when there is a legal representative of the decreased against  whom the plaintiff may institute or make such suit or application. 

Nothing in subsections (1) and (2) applies to suits to enforce rights  of pre-emption or to suits for the possession of immovable property or  of an hereditary office. 

18. Effect of fraud. - Where any person having a right to institute a  suit or make an application has, by means of fraud, been kept from the  knowledge of such right or of the title on which it is founded. 

or where any document necessary to establish such right has been  fraudulently concealed from him. 

the time limited for instituting a suit or making an application -  

(a) against the person guilty of the fraud or accessory thereto, or 

(b) against any person claiming through him otherwise than in good  faith and for a valuable consideration, 

shall be computed from the time when the fraud first became known to  the person injuriously affected thereby, or, in the case of the  concealed document, when he first had the means of producing it or  compelling its production. 

19. Effect of acknowledgment in writing. - (1) Where, before the  expiration of the period prescribed for a suit or application in  respect of any property or right, an acknowledgment of liability in  respect of such property or right has been made in writing signed by  the party against whom such property or right is claimed, or by some  person through whom he derives title or liability, a fresh period of  limitation shall be computed from the time when the acknowledgment was  so signed. 

(2) Where the writing containing the acknowledgment is undated; oral  evidence may be given of the time when it was signed; but, subject to  the provisions of the Evidence Act, 1872, oral evidence of its  contents shall not be received. 

Explanation I. - For the purposes of this section an acknowledgment  may be sufficient though it omits to specify the exact nature of the  property or right, or avers that the time for payment, delivery,  performance or enjoyment has not yet come, or is accompanied by a  refusal to pay, deliver, perform or permit to enjoy, or is coupled  with a claim to a set-off, or is addressed to a person other than the  person entitled to the property or right. 

Explanation II. - For the purposes of this section, "signed" means  signed either personally or by an agent duly authorised in this  behalf. 

Explanation III. - For the purposes of this section an application for  the execution of a decree or order is an application in respect of a  right. 

20. Effect of payment on account of debt or of interest on legacy. - (1) Where payment on account of a debt or of interest on a legacy  is made before the expiration of the prescribed period by the person  liable to pay the debt or legacy, or by his duly authorised agent, a  fresh period of limitation shall be computed from the time when the  payment was made: 

24. Substituted by the Indian Limitation (Amendment) Act, 1942 (16 of  1942), section 2 for the original subsection (1). 

25[Provided that 26{* * * *] an acknowledgment of the payment appears  in the handwriting of, or in a writing signed by, the person making  the payment.] 

(2) Effect of receipt of produce of mortgaged land. - Where mortgaged  land is in the possession of the mortgagee, the receipt of the rent or  produce of such land shall be deemed to be a payment for the purpose  of subsection (1). 

Explanation.---Debt includes money payable under a decree or order of  Court. 

21. Agent of person under disability. - (1) The expression "agent duly  authorised in his behalf," in sections 19 and 20, shall, in the case  of a person under disability include his lawful guardian, committee,  or manager or a agent duly authorised by such guardian, committee or  manager to sign the acknowledgment or make the payment. 

(2) Acknowledgment or payment by one of several joint contractors,  etc.- Nothing in the said section renders one of several joint  contractors, partners, executors or mortgagees chargeable by reason  only of a written acknowledgment signed or of a payment made by or by  the agent of, any other or others of them. 

²⁷(3) For the purposes of the said sections -

(a) an acknowledgment signed, or a payment made, in respect of any  liability, by, or by the duly authorised agent of, any widow or other  limited owner of property who is governed by the Hindu law, shall be a  valid acknowledgment or payment, as the case may be, as against a  reversioner succeeding to such liability; and 

(b) where a liability has been incurred by, or on behalf, of, a Hindu  undivided family as such, an acknowledgment or, payment made by, or by  the duly authorised agent of, the manager of the family for the time  being shall be deemed to have been made on behalf of the whole  family.] 

22. Effect of substituting or adding new plaintiff or defendant. - (1)  Where after the institution of a suit, a new plaintiff of defendant is  substituted or added, the suit shall, as regards him, be deemed to  have been instituted when he was so made a party. 

25. Substituted by the Indian Limitation (Amendment) Act, 1927 (1 of  1927), section 2 for the original proviso. 

26. The commas and words, "save in the case of a payment of interest  made before the 1st day of January, 1928" omitted by Federal Laws  (Revision and Declarations) Ordinance (XXVII of 1981), Second  Schedule, item 48, dated 8-7-1981. 

27. Subsection (3) inserted by the Indian Limitation (Amendment) Act,  1927 (1 of 1927), section 3. 

(2) Nothing in subsection (1) shall apply to a case where a party is  added or substituted owing to an assignment or devolution of any  interest during the pendency of a suit or where a plaintiff is made a  defendant or a defendant is made a plaintiff. 

23. Continuing breaches and wrongs. - In the case of continuing breach  of contract and in the case of a continuing wrong independent of  contract, a fresh period of limitation begins to run at every moment  of the time during which the breach or the wrong, as the case may be,  continues. 

24. Suit for compensation for act no actionable without special  damage. - In case of a suit for compensation for an act which does not  give rise to a cause of action unless some specific injury actually  results therefrom, the period of limitation shall be computed from the  time when the injury results.