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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(28) in Telangana General Clauses Act, 1891

(28)[ "registered" used with reference to a document, shall mean registered in [India] [This clause substituted by Adaptation of Laws (Amendment) Order, 1950.] under the law for the time being in force for the registration of documents;]