- In computing the period of appeal under this chapter [or of an application under section 72] [These words were inserted by Gujarat 31 of 1962, Section 8.] the provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908, (IX of 1908) shall apply to the filling of [such appeals and applications.] [These words were substituted for the words `such appeals', by Gujarat 31 of 1962, Section 8.]
