Section 4 in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975
4. Exclusion from period of limitation.
- In computing the period of limitation for any suit, appeal, application or proceeding specified in section 3, instituted, presented, or commenced after the commencement of this Act, which might otherwise have been instituted, presented or commenced during the periods referred to in that section, such periods shall be excluded.
