Section 2(33A) in Maharashtra Land Revenue Code, 1966
(33A)[ "storage device" means an Electronic Device for retention of data in computer and shall include both hardware and software;] [Clause (33A) was inserted by Maharashtra 43 of 2005, section 2, (w.e.f. 25-8-2005). MGG Part VIII dt. 25.8.2005 p. 692.]
