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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(28) in Hyderabad General Clauses Act, 1308F

(28)[ the word "affidavit" means the statement made in writing and certified by oath before an officer of a Court or other authority;] [As amended by Act No. VI of 1310 F.]