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[Cites 0, Cited by 0] [Section 523] [Entire Act]

State of Maharashtra - Subsection

Section 523(3) in The Mumbai Municipal Corporation Act, 1888

(3)Where by this Act any act or proceeding is directed or allowed to be done or taken on a certain day and such day happens to be a Sunday or a public holiday, the act or proceeding shall be considered as done or taken in due time if it is done or taken on the next day after such Sunday or after the close of such public holiday.