Section 24 in The Negotiable Instruments Act, 1881
24. Calculating maturity of bill or note payable so many days after date or sight.—
In calculating the date at which a promissory note or bill of exchange made payable a certain number of days after date or after sight or after a certain event is at maturity, the day of the date, or of presentment for acceptance or sight, or of protest for non-acceptance, or on which the event happens, shall be excluded.
