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[Cites 0, Cited by 0] [Section 127A(3)] [Section 127A] [Entire Act]

Union of India - Subsection

Section 127A(3)(a) in The Representation of the People Act, 1951

(a)any process for multiplying copies of a document, other than copying it by hand, shall be deemed to be printing and the expression “printer” shall be construed accordingly; and