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, ¹[or the eighth day], after another day, any intervening day which is a public holiday under the Negotiable Instruments Act, 1881, shall be disregarded, and if the fifth, ²[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.

1. Substituted by Act 31 of 1988, sec. 11, for "the eighth day, or the tenth day" (w.e.f. 15-6-1988).

2. Substituted by Act 31 of 1965, sec. 62 and Sch., for "one month" (w.e.f. 15-10-1965).