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Union of India - Section

Section 38 in The Companies Act, 1956

(38)"public holiday" means a public holiday within the meaning of the Negotiable Instruments Act, 1881 (26 of 1881):Provided that no day declared by the Central Government to be a public holiday shall be deemed to be such a holiday, in relation to any meeting, unless the declaration was notified before the issue of the notice convening such meeting;