Section 2(25A) in Hyderabad General Clauses Act, 1308F
(25A)[ the words "valuable security" shall mean a documents which is or purports to be a document whereby any legal right is created, extended, transferred, restricted, extinguished or released or whereby any person acknowledges that he is legally liable or that a certain legal right does not belong to him;] [As amended by Act No. VI of 1310F.]
