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Companies Act, 1956 Sec 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, 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 (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.    |
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