Section 8 in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
8.
(1)In computing; under the Limitation Act, 1963 (36 of 1963.)-or any other law for the time being in force, the period of limitation for the purpose of instituting a suit or other proceeding for the enforcement of a claim, any period after the date on which such claim is registered under, and in accordance with, the provisions of the Scheme shall be excluded.(2)Nothing in sub-section (1) shall apply to any proceedings by way of appeal.
