Section 8(2) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(2)The application under sub-section (1) may be filed in person or by duly authorised agent or by registered post acknowledgement due. Such application shall contain the particulars specified in sub-section (7) and shall notwithstanding anything contained in the Limitation Act, 1963 (6 of 1963), be filed within sixty days of the establishment of the Debt Relief Court concerned :Provided that in any Scheduled Area where a Debt Relief Court was established before the appointed date, the period of sixty days for filing application in respect of debts which have come into existence during the period between the date of commencement of the Regulations and the appointed date, shall be counted from the appointed date :[Provided further that in any area where a Debt Relief Court was established before the date appointed under sub-section (4) of Section 1, the period of sixty days for filing application in respect of debts owed by a member of Scheduled Caste shall be counted from the aforesaid date.] [Inserted by M.P. Act No. 33 of 1972.]
