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[Cites 0, Cited by 0] [Section 3(31)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(31)(a) in The Karnataka General Clauses Act, 1899

(a)as respect any period before the first day of April 1951, mean registered under the law for the time being in force in Mysore for the registration of documents;