Section 101A in Presidency-towns Insolvency Act, 1909
101A. [ Exclusion of time in computation of period of limitation in certain cases. [Inserted by Act 3 of 1950, s. 5.]
- Where an order of adjudication has been annulled under this Act, in computing the period of limitation prescribed for any suit or other legal proceeding (other than a suit or legal proceeding in respect of which the leave of the Court was obtained under section 17) which might have been brought but for the making of an order of adjudication under this Act, the period from the date of the order of adjudication to the date of the order of annulment shall be excluded: Provided that nothing in this section shall apply to any suit or other legal proceeding in respect of a debt provable but not proved under this Act.]
