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Report No. 185 3. Amendment of section 3.- In section 3 of the principal Act, (a) in the definition of the word "Fact", for the words "Fact means and includes" the words "Fact includes", shall be substituted. (b) in the definition of the words "Facts in issue", for the words "facts in issue means and includes" the words "facts in issue means", shall be substituted; (c) for the definition of 'Document' the following shall be substituted, namely:- "'Document' shall include any substance having any matter written, expressed, inscribed, described or otherwise recorded upon it by means of letters, figures or marks or by any other means or by more than one of these means, which are intended to be used, or which may be used, for the purpose of recording that matter. Explanation:- It is immaterial by what means the letters, figures or marks are formed or decoded or retrieved." (d) in the definition of the word "Evidence", for the words "Evidence means and includes", the words "Evidence includes", shall be substituted. (e) after the definition of "Not proved" and before the definition of "India", the following definition shall be inserted, namely:- admissible" means "admissible in evidence".    |
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