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[Cites 0, Cited by 0] [Section 304D(3)] [Section 304D] [Entire Act]

State of Himachal Pradesh - Subsection

Section 304D(3)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

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