Section 9 in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
9. Computation of the Period of limitation.
(1)The prescribed period shall be excluded in computing the period of limitation prescribed by the Limitation Act, 1963 (Central Act 36 of 1963), or any other law for the time being in force for suits, appeals and applications referred to in sub-section (5) and (6) of Section 5.(2)In computing the period of twelve years prescribed in Section 48 of the Code of Civil Procedure, 1908 (Central Act V of 1908), for an application for execution of any decree referred to in sub-section (1) of Section 5 or in sub-section (6) of the said Section, the prescribed period shall be excluded.
