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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(9) in Telangana General Clauses Act, 1891

(9)"document" shall mean any matter expressed or described upon any substance by means of letters, figures or marks, or by more than one of those means, intended to be used, or which may be used, as evidence of that matter;