Where any period is fixed or granted by the Court for the doing of any act prescribed or allowed by this Code, the Court may, in its discretion, from time to time, enlarge such period,1[not exceeding thirty days in total] even though the period originally fixed or granted may have expired.
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1. Inserted by Act 46 of 1999, section 13 (w.e.f. 1-7-2002).
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