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Report No. 69 XVII. & XVIII. Document 6.35. Section.-Definition of "document".- The term "document" has been defined in section 3 as "any matter expressed or described upon any substance by means of letters, figures or marks, or by more than one of those means, intended to be used, or which may be used", for the purpose of recording that matter. 6.36. Definition in General Clauses Act, 1897.- In our Report on the General Clauses Act1 the following re-draft of the definition of "document" in that Act has been recommended: "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." 1. 60th Report (Report on the General Clauses Act), para. 3.40, recommendation as ti section.-"document". 6.37. The definition in the Evidence Act should be similarly revised, as the reasons which we mentioned in that Report for revising the definition in the General Clauses Act apply to the definition in the Evidence Act also, and need not be repeated here.    |
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