Section 13 in The Coking Coal Mines (Emergency Provisions) Act, 1971
13. Exclusion of period of operation of the Act for computing period of limitation.
In computing the period of limitation prescribed by law for the time being in force for any suit or application against any person by a mining company in respect of any matter arising out of any transaction in relation to the coking coal mine, the time during which this Act is in force shall be excluded.
