74. Manner of reckoning fifth, eighth and tenth days in sections 72 and 73.-
In reckoning for the purposes of sections 72 and 73, the fifth day, [or the eighth day] [Inserted by Act 41 of 1974, Section 8 (w.e.f. 1.2.1975). ], after another day, any intervening day which is a public holiday under the Negotiable Instruments Act, 1881 (26 of 1881), shall be disregarded, and if the fifth [or eighth day] [Substituted by Act 31 of 1988, Section 11, for " eight, or tenth day" (w.e.f. 15.6.1988). ] (as so reckoned) is itself such a public holiday, there shall for the said purposes be substituted the first day thereafter which is not such a holiday.
