Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 31] [Section 3] [Entire Act] Union of India - Subsection Section 3(56) in The General Clauses Act, 1897 (56)sign, with its grammatical variations and cognate expressions, shall, with reference to a person who is unable to write his name, include mark with its grammatical variations and cognate expressions;
