Section 3(37) in The Gujarat General Clauses Act, 1904
(37)[ "registered" used with reference to a document, shall mean registered in a Part A State or a Part C State under the law for the time being in force for the registration of documents.] [Clause (37) was substituted for the original by the Adaptation of Laws, Order, 1950.][** * * * * * *] [Clause (38) was deleted by Bombay 5 of 1948, section 2.]
