Section 6 in The West Bengal Electrical Undertakings (Recovery Of Dues) Act, 2000
6. Limitation. -
Notwithstanding anything contained in the Limitation Act, 1963, or in any other law for the time being in force, the period of limitation in respect of any suit or proceeding by or on behalf of an electrical undertaking for the recovery of any dues under this Act shall be three years from the date from which the period of limitation would begin to run under the Limitation Act, 1963, against a like suit by a private person.
