Report No. 60
8.2. Section 9-particular expressions "from" and "to".-
Section 9, deals with the commencement and termination of time, is really confined to only two expressions, namely, "from" and "to". Stated in a simplified form, the proposition enacted in the section is that if the legislature uses the expression "from" a series of days (or any other period of time), the first day in that series (or period) is to be excluded; and similarly, if it uses the expressions "to" a series of days or any other period of time, the last day in that series is excluded.
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