Section 25 in The Negotiable Instruments Act, 1881
25. When day of maturity is a holiday.—
When the day on which a promissory note or bill of exchange is at maturity is a public holiday, the instrument shall be deemed to be due on the next preceding business day.Explanation.—The expression “Public holiday” includes Sundays and any other day declared by the Central Government, by notification in the Official Gazette, to be a public holiday.
