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Union of India - Section

Section 11 in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972

11. Exclusion of period of operation of Act.

In computing the period of limitation prescribed by law for the time being in force for any suit or application against any person by the company in respect of any matter arising out of any transaction in relation to the undertaking of the company, the time during which this Act is in force shall be excluded.