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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(e) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(e)"Document Writer" means a person having a licence who is engaged in the profession of preparing documents including 'enquiry as to title, preparation of draft deeds and engrossing the deed on stamp paper for registration as per the Kerala Document Writers' Licence Rules, 1960;