Section 10 in The General Clauses Act, 1897

10. Computation of time.-

(1) Where, by any 3[ Central Act] or Regulation made after the commencement of this Act, 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, then, if the Court or office is closed on that day or the last day of the prescribed period, the act or proceeding shall be considered as done or taken in due time if it is done or taken on 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 Indian Limitation Act, 1877 , 7[ applies.

(2) This section applies also to all 6[ Central Acts] and Regulations made on or after the fourteenth day of January, 1887 .

1. S. 8 renumbered as sub- section (1) of that section by Act 18 of 1919, s. 2 and Sch. I. 2. Cf. s. 38 (1) of the Interpretation Act, 1889 (52 and 53 Vict., c. 63). 3. Subs. by the A. O. 1937, for" Act of the G. G. in C.". 4. Ins. by Act 18 of 1919, s. 2 and Sch. I. 5. Subs. by the A. O. 1950, for" Where any Act of Parliament repeals and re- enacts". 6. Subs. by the A. O. 1937, for" Acts of the G. G. in C". 7. See now the Indian Limitation Act, 1908 (9 of 1908 ).

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