Section 12(4) in Life Insurance Corporation General Rules, 1956
(4)An application to the Tribunal under section 15, or a reference to the Tribunal, other than reference referred to in sub-rule (2) or sub-rule (3), may be made-(a)in cases where the cause of action arose before the 1st day of November, 1964, not later than 31st day of January, 1965,(b)in all other cases, within a period of three months from the date on which the cause of action arose:Provided that the Tribunal may admit an application or a reference other than reference to in sub-rule (2) or sub-rule (3) after the expiry of the relevant period referred to clause (a) or clause (b) if the persons making the application or reference satisfies the Tribunal that there was sufficient cause for not making it within that period.]
