LexSection 238A — Limitation.
The Insolvency and Bankruptcy Code, 2016.
1 [238A. Limitation. --The provisions of the Limitation Act, 1963 shall, as far as may be, apply to the proceedings or appeals before the Adjudicating Authority, the National Company Law Appellate Tribunal, the Debt Recovery Tribunal or the Debt Recovery Appellate Tribunal, as the case may be.]Open in Lexace · Ask the AI about this section