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Report No. 60

8.18. Recommendation as to section 10.-

In the light of the above discussion, we recommend that section 10 should be revised as follows:-

Revised section 10

10(1). Where, by any Central Act or Regulation made after the commencement of this Act, or by any statutory instrument made under any such Central Act or Regulation, 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 specified period, then, if the Court or office is closed on that day or on the last day of the specified period, the act or proceeding shall be considered as done or taken in due time if it is done or taken in the next day afterwards on which the Court or office is open:

Provided that nothing in this section shall apply to any act or proceeding to which the Limitation Act, 1963, applies.

(2) This section applies also to all Central Acts and Regulations made on or after the fourteenth day of January, 1887 and to statutory instruments made under such Central Acts or Regulations.







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