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[Cites 0, Cited by 0] [Section 28D(3)] [Section 28D] [Entire Act]

State of Maharashtra - Subsection

Section 28D(3)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(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