(14)[ "Instrument" includes every document and every electronic record as defined under clause (t) of section 2 of the Information Technology Act, 2000 (Central Act 21 of 2000) by which any right or liability is or is purported to be, created, transferred, limited, extended, extinguished or recorded and any other document mentioned in the Schedule-I;] [Substituted by Act No. XII of 2011, dated 25th April, 2011.]
