(1) Subject to such orders as may be made 1 *** 2 [*** by the State Government 3 *** ] the High Court shall prepare a list of days to be observed in each year as close holidays in the Civil Courts. (2) The list shall be published in the official Gazette. (3) A judicial act done by a Civil Court on a day specified in the list shall not be invalid by reason only of its having been done on that day.Open in Lexace · Ask the AI about this section
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