Section 5 in General Statutes of the Dr. M.G.R. Medical University
5. Validity of acts done on the day following Dies Non.
- Where, by any Law, any act or meeting or proceeding is directed or allowed to be done or taken in the office of the Registrar on a certain day or within a prescribed period and the office is closed on that day or the last day of the prescribed period, the act of proceedings shall be considered as done or taken in due time, if it is done or taken on the day on which the office reopens.
