Section 45O(1) in The Banking Regulation Act, 1949
(1)Notwithstanding anything to the contrary contained in the [Indian Limitation Act, 1908 (9 of 1908)] [*Now see the Limitation Act, 1963 (36 of 1963).] or in any other law for the time being in force, in computing the period of limitation prescribed for a suit or application by a banking company which is being wound up, the period commencing from the date of the presentation of the petition for the winding up of the banking company shall be excluded.
