Section 63 in The Gujarat Maritime Board Act, 1981
63. Discharges in certain cases.
- Notwithstanding anything contained in the Indian Limitation Act, 1963 (XXXVI of 1963)-(i)on payment of the amount due on a Board security on or after the date on which payment becomes due to, or(ii)when a duplicate security has been issued under Section 61, or(iii)when a new security or securities has or have been issued upon conversion, consolidation or sub-division under Section 62, the Board shall be discharged from all liabilities in respect of the security or securities so paid or in place of which a duplicate, or new security or securities has or have been issued-(a)in the case of payment, after the lapse of six years from the date on which payment was due;(b)in the case of a duplicate security after the lapse of six years from the date of the publication under sub-section (3) of Section 61 of the list in which the security is first mentioned or from the date of the last payment of interest on the original security, whichever date is later;(c)in the case of a new security issued upon conversion, consolidation or sub-division, after the lapse of six years from the date of the issue thereof.
