Section 6 in Gujarat Rural Debtors (Temporary Relief) Act, 1976
6. Computation of the period of limitation.- (1) In computing the period of limitation prescribed by the Limitation Act, 1963 (XXXVI of 1963) or any other law for the time being in force for-
(a)any suit, application or proceeding in a civil court against a debtor for recovery of any debt referred to in clause (a) of sub-section (1) of section 3, or(b)an application in a civil court for execution of any decree referred to in clause (c) of sub-section (1) of section 3 or an application in a civil court for making final any preliminary decree referred to in clause (d) of that sub-section,the specified period shall be excluded, and a further period of thirty days shall be added.
