(1) In the Limitation Act, 1963, in the Schedule, in the entry in the second column, against article 127, for the words "Thirty days", the words "Sixty days" shall be substituted.



(2) Where the period specified in article 127 of the Schedule to the Limitation Act, 1963, had expired on or before the commencement of this Act, nothing contained in sub-section (1) shall be construed as enabling such application as is referred to in the said article, to be filed after the commencement of this Act by reason only of the fact that a longer period therefor is specified in the Act aforesaid by reason of the provisions of sub-section (1).