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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Registration Rules, 1939

(i)[ "The Act" means the Registration Act, 1908, and a reference, made to any Act shall be deemed to mean, for the purpose of Berar, a reference to such Act as applied to Berar unless such meaning is, on the face of it, inapplicable; [Amended by Notification No. 2456-III-85, dated 6-5-1985.]