Section 18 in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
18. Claims to be made to the Commissioner. - Every person having a claim against either of the two companies with regard to any of the matters specified in the Third Schedule pertaining to any undertakings owned by it, shall prefer such claim before the Commissioner within thirty days from the specified date :
Provided that if the Commissioner is satisfied that the claimant was prevented by sufficient cause from preferring the claim within the said period of thirty days, be may entertain the claim within a further period of thirty days but not thereafter.
