Section 9 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
9. Amendment of section 142.- In section 142 of the principal Act, after clause (b), the following proviso shall be inserted, namely:-" Provided that the cognizance of a complaint may be taken by the Court after the prescribed period, if the complainant satisfies the Court that he had sufficient cause for not making a complaint within such period.".
