Section 24 — Calculating maturity of bill or note payable so many days after date or sight.

Negotiable Instruments Act, 1881
In calculating the date at which a promissory note or bill of exchange made payable a certain number of days after date or after sight or after a certain event is at maturity, the day of the date, or of presentment for acceptance or sight, or of protest for non-acceptance, or on which the event happens, shall be excluded.

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