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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Punjab - Subsection

Section 112(3)(a) in The Punjab State Election Commission Act, 1994

(a)any process for multiplying copies of a document, other than copying it by hand, shall be deemed to be printing and the expression "printer" shall be construed accordingly; and