Section 2(f) in The Presidential And Vice-Presidential Elections Act, 1952
(f)"Presidential election" means an election to fill the office of the President of India;(ff)[ "public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881;] [ Inserted by Act 5 of 1974, Section 2 (w.e.f. 23.3.1974).]
