Section 9 in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970
9. Extension of period of limitation.
- Notwithstanding anything contained in the Limitation Act, 1963, or any other law for the time being in force, the period of limitation in respect of any suit filed or that may be filed by or on behalf of the Board -(a)by virtue of sub-section (1) of section 60 and section 60A of the Electricity (Supply) Act, 1948 (Central Act 54 of 1948), for the recovery of any dues which have accrued before the date of the first constitution of the Board shall be, and shall always be deemed to have been, six years from the date of the first constitution of the Board;(b)for the recovery of any amount accruing after the date of first constitution of the Board, shall be, and shall always be deemed to have been, six years from the time from which the period of limitation began or would begin to run under this said Act against a like suit by a private person.
