Report No. 60

8.11. Expression "both days inclusive".-

Recent legislative usage occasionally employs the verbal device "both days inclusive." It would, we think, be convenient if, in order to recognise this device, the General Clauses Act suitably spells out the consequences of using it. Where a period from a specified day to a specified day is referred to and the formula "both days inclusive" is used, the period should include both the days. This is the proposition to be enacted. We recommend the insertion in section 9 of a suitable provision in this behalf.