Section 9 in Textile Undertakings (Taking Over of Management) Act, 1983
9. Exclusion of period of operation of this Act from limitation.
- In computing the period, of limitation prescribed by any law for the time being in force for any suit or application against any person by any of the textile companies in respect of any matter arising out of any transaction in relation to its textile undertaking, the time during which this Act remains in force shall be excluded.
