458A. [Exclusion of certain time in computing periods of limitation
Notwithstanding anything in the Indian Limitation Act, 1908 (9 of 1908) or in any other law for the time being in force, in computing the period of limitation prescribed for any suit or application in the name and on behalf of a company which is being wound up by the [Tribunal],[the period from the date of commencement of the winding up of the company to the date on which the winding up order is made (both inclusive) and a period of one year immediately following the date of the winding up order shall be excluded.] [Inserted by Act 65 of 1960, Section 171 (w.e.f. 28.12.1960). ]
