Section 9(2) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(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.
