Section 17 in Bihar Employees Insurance Courts Rules, 1952
17. Limitation.
(1)Every application to the Court shall be brought, within twelve months from the date on which the cause of action arose or as the case may be the claim became due:Provided that the Court may entertain an application after the said period of twelve months 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 (IX of 1908)] [Now called Limitation Act, 1963 (36 of 1963).], shall, so far as may be, apply to every such applications.
