Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act] Union of India - Subsection Section 61(3)(d) in Sashastra Seema Bal Act, 2007 (d)a period of absence, or imprisonment, which commences before, and ends after, midnight may be reckoned as a day.