Section 53 in Railways Rates Tribunal (Procedure) Regulations, 1990
53. Computation of time.-
In all cases in which a particular number of days is presented by these regulation ; or in an order passed by the Secretary or the Tribunal, the same shall be reckoned exclusively of the first day and inclusively of the last day. and if the office of the Tribunal is closed on the last day, the time shall be reckoned exclusively of that day also. If on any day on which an act is required to be done by a party and the office is closed on that day, it may be done on the day on which the office next opens.
