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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in Hyderabad General Clauses Act, 1308F

(1)If any period of [time] [As amended by Act No. VI of 1310 F.] is mentioned the day from which it is stated to commence shall not be included in the time but the day upto which it is stated to last shall be included therein;