Section 9 in C. P. and Berar General Clauses Act, 1914
9. Computation of time.
- Where, by any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.], 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 opened :Provided that, nothing in this section shall apply to any act or proceeding to which the Indian Limitation Act, 1908 (IX of 1908), applies.
