(1) In computing, under the Limitation Act, 1963 (36 of 1963) or any other law for the time being in force, the period of limitation for the purpose of instituting a suit or other proceeding for the enforcement of a claim, any period after the date on which such claim is registered under, and in accordance with, the provisions of the Scheme shall be excluded. (2) Nothing in sub-section (1) shall apply to any proceedings by way of appeal.Open in Lexace · Ask the AI about this section
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