AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Code of Criminal Procedure Act, 1973

471.Exclusion of date on which Court is closed.-

Where the period of limitation expires on a day when the Court is closed, the Court may take cognizance on the day on which the Court reopens.

Explanation.-A Court shall be deemed to be closed on any day within the meaning of this section, if, during its normal working hours, it remains closed on that day.



Code of Criminal Procedure Act, 1973 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys