Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(37) in Himachal Pradesh General Clauses Act, 1968

(37)"registered" used with reference to a document, shall mean registered in a State or a Union territory [specified in the first Schedule to the Constitution] [Inserted vide H.P. Act No. 18 of 1971.] under the law for the time being in force for the registration of documents;