Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 3] [Entire Act] Union of India - Subsection Section 3(49) in The General Clauses Act, 1897 (49)registered, used with reference to a document, shall mean registered in [India] [Substituted by the Laws (No. 1) Order, 1956, for " a Part A State or a Part C State" .] under the law for the time being in force for the registration of documents;
