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

Central Provinces And Berar - Subsection

Section 2(41) in C. P. and Berar General Clauses Act, 1914

(41)'registered', used with reference to a document, shall mean registered in [India] [Substituted by A. O., 1956.] under the law for the time being in force, for the registration of documents;