(2)The Commissioner shall not revise, under sub-section (1), any order, if-(i)period for filling of appeal against the order as provided under section 16 or 17 has not expired; or(ii)the order has been made a subject matter of appeal under section 16 or 17; or(iii)more than five yeas have expired after the order, sought to be revised, was passed.Explanation. - In computing the period of limitation for the purposes of the sub-section, any period during which any proceeding under this section is stayed by an order or injunction of any Court shall be excluded.
