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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(44) in The Bihar and Orissa General Clauses Act, 1917

(44)"registered," used with reference to a document, shall mean registered in [India] [Substituted by Bihar A.L.O.1957 for '(a Part A State or a Part C State).'] under the law for the time being in force for the registration of documents;