Section 30 in The Limitation Act, Svt. 1995 (1938 A.D.)
30. Provisions for suits for which the period prescribed is shorter than that prescribed by the Limitation Regulation of 1977.
- Notwithstanding anything herein contained, any suit for which the period of limitation prescribed by this Act is shorter than the period of limitation prescribed by the limitation Regulation, 1977, may be instituted within the period of 1½ years this comes into force or within the period prescribed for such suit by the Limitation Regulation of 1977, whichever period expires first.
