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State of Manipur - Section

Section 43 in The Manipur (Courts) Act, 1955

43. Holidays.

(1)Subject to the approval of the State Government, the High Court shall prepare a list of days to be observed in each year as closed holidays in the civil courts subordinate to this Court.
(2)The list of holidays shall be published in the official Gazette.
(3)A judicial act done by a court on a day specified in the list shall not be invalid by reason only of its having been done on that day.