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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(22) in Rajasthan General Clauses Act, 1955

(22)"Document" shall include any matter written, expressed, inscribed or described upon any substance by means of letters, figures, or marks or by more than one of those means, which is intended to be used, or which may be used, for the purpose of recording that matter;