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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(3)(a) in Karnataka Panchayat Raj Act, 1993

(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