Section 9(b) in The M.P. Government Electrical Undertakings (Dues Recovery) Act, 1961
(b)for the recovery of any dues,accruing after the date of the first constitution of the Board, shall be and shall always be deemed to have been three years from the time from which the period of limitation began or would begin to run under the said Act against a like suit by a private person or five years from the date of the first constitution of the Board, whichever period expires later.
