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1. Short title and extent.- (1) This Act may be called the Commercial Documents Evidence Act, 1939. (2) It extends to the whole of India except 2[the territories which, immediately before the 1st November, 1956, were comprised in Part B States]. State Amendments Karnataka Amendment of Central Act XXX of 1939.- In sub-section (2) of section 1 of the Commercial Documents Evidence Act, 1939 (Central Act XXX of 1939), after the words and letter "in Part B States" the words, brackets, figures and letters "other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the [States Re-organisation Act, 1956 (Central Act XXXVII of 1956)"] shall be added. [Vide Karnataka Act 33 of 1978, s. 7].    |
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