Section 16 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
16. Application of sections 4 and 12 of the Limitation Act, 1963.
- In computing period of limitation laid down in sub-section (1) of Section 8 and sub-section (2) of Section 11 and sub-section (1) of Section 12 the provisions of Section 4 and 12 of the Limitation Act, 1963 (XXXVI of 1963) shall so far as may be apply.
