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General Clauses Act, 1897 9. Commencement and termination of time (1) In any 13[Central Act] or Regulation made after the commencement of this Act, it shall be sufficient, for the purpose of excluding the first in a series of days or any other period of time to use the word "from", and, for the purpose of including the last in a series of days or any other period of time, to use the word "to". (2) This section applies also to all 12[Central Acts] made after the third day of January, 1868, and to all Regulations made on or after the fourteenth day of January, 1887.    |
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