(2)Every such claim (other than a claim on the part of the [Government], not submitted to the Court in compliance with the provisions of subsection (1), shall, save in the case provided for by section 10E, sub-section (2), clause (c), notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the period aforesaid:Provided that if the Court is satisfied that creditor was prevented by any sufficient cause from complying with the provisions of sub section (1), it may consider and allow, either wholly or in part, his claim for interest at any time after the date of the expiry of the period aforesaid.
