Section 17 in The Meghalaya Employees' State Insurance Courts Rules, 1980
17. Limitation.
- Every application to the Court shall be brought within three years from the date on which the cause of action arose, or as the case may be, the claim becomes due :Provided that the Court may entertain an application after the said period of three years if it is satisfied that the applicant had sufficient reasons for not making the application within the said period.(2)Subject as aforesaid the provisions of Parts II and III of the Indian Limitation Act, 1908 (9 of 1908), shall so far as may be, apply to every such application.
