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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(37) in The Bombay General Clauses Act, 1904

(37)[ "registered", used with reference to a document shall mean registered in a Part A State or a Part C State under the law for the time being in force for the registration of documents.] [Clause (37) was substituted for the original by the Adaptation of Laws Order, 1950.]