Section 517 in Bharatiya Nagarik Suraksha Sanhita, 2023
517. Exclusion of date on which Court is closed.
Where the period of limitation expires on a day when the Court is closed, the Court may take cognizance on the day on which the Court reopens.Explanation.-A Court shall be deemed to be closed on any day within the meaning of this section, if, during its normal working hours, it remains closed on that day.[Similar to Section 471 from Old CrPC-Also Refer]
