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Central Provinces And Berar - Section

Section 36 in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936

36. Limitation.

- In calculating the period of limitation for any suit or application which might have been brought or made but for proceedings under this Act, the period from the date of presentation of a liquidation petition under this Act to the date the proceedings thereunder terminate shall be excluded.