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[Cites 0, Cited by 0] [Section 3(31)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(31)(b) in The Karnataka General Clauses Act, 1899

(b)as respects any period from the first day of April 1951, mean registered in [India] [Adapted by the Mysore Adaptations of Laws Order, 1956 w.e.f. 1.11.1956] under the law for the time being in force for the registration of documents;]4