Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XX	Winding Up
358	Exclusion of certain time in computing period of limitation
Description	Notwithstanding anything in the Limitation Act, 1963, or in any other law for the time being in force, in computing the period of limitation specified for any suit or application inthe name and on behalf of a company which is being wound up by the Tribunal, the period from the date of commencement of the winding up of the company to a period of one year immediately following the date of the winding up order shall be excluded.