For compensation for the breach of any contract, express or implied not herein specially provided for. Three years. When the contract is broken or (where there are successive breaches) when the breach in respect of which the suit is instituted occurs or (where the breach is continuing) when it ceases. 16 Description of suit Period of limitation Time from which period begins to run PART III.—SUITS RELATING TO DECLARATIONSOpen in Lexace · Ask the AI about this section
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