Report No. 60

8.13. Section 10.-

This disposes of section 9. Section 10 provides that where any act or proceeding is directed or allowed to be done or taken in any court or office on a certain day or within a prescribed period, and the court or office is closed on that day or on the last day of the period, the act or proceeding can be done or taken on the next day afterwards on which the court or office is open.