Section 11 in The Gujarat General Clauses Act, 1904
11. Computation of time.
- Where, by any Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] made after the commencement of this Act, 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 open;Provided that nothing in this section shall apply to any act of proceeding to which the [Indian Limitation Act, 1877, applies.] [See now the Indian Limitation Act, 1908 (9 of 1908) Central Acts.]
