Section 14(3) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(3)[ Notwithstanding the expiry of the period prescribed under sub-section (2) the claim may be notified by a creditor under sub-section (2) before the end of September, 1968] [New sub-section (3) was inserted by Gujarat 10 of 1967, section 4.].
