Section 5 in Tamil Nadu Dr. Ambedkar Law University Statutes
5. Validity of Acts done on the day following dies non.
- Where by any Law, any act or meeting or proceeding is directed or allowed to be done or taken in the office of the Registrar on a certain day or a prescribed period, and the 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 day on which the office reopens.
