Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 3 in The Prize Competitions Act, 1955

3. Interpretation.

For the purposes of this Act,-
(a)references to printing shall be construed as including references to writing and other modes of representing or reproducing letters, words or figures in a visible form; and
(b)documents or other matters shall be deemed to be distributed if they are distributed to persons or places within or outside the territories to which this Act extends and the word distribution' shall be construed accordingly.