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[Cites 0, Cited by 0] [Section 601A(3)] [Section 601A] [Entire Act]

State of Telangana - Subsection

Section 601A(3)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(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 constructed accordingly; and