Section 9(1) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(1)The prescribed period shall be excluded in computing the period of limitation prescribed by the Limitation Act, 1963 (Central Act 36 of 1963), or any other law for the time being in force for suits, appeals and applications referred to in sub-section (5) and (6) of Section 5.
