(3)No application for [for such compensation] [Substituted for the words 'compensation under this section', by the Motor Vehicles (Amendment) Act, 1982 (47 of 1982), Section 16 (b) (1-10-1982).] shall be entertained unless it is made within [six months] [Substituted for 'sixty days' by the Motor Vehicles (Amendment) Act, 1989 (56 of 1969), Section 58 (2-3-1970).] of the occurrence of the accident:Provided that the Claims Tribunal may entertain the application after the expiry of the said period of [six months] [Substituted for 'sixty days' by the Motor Vehicles (Amendment) Act, 1989 (56 of 1969), Section 58 (2-3-1970).] if it is satisfied that the applicant was prevented by sufficient cause from making the application in time.]
