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Report No. 60

Revised section 3(3)

(3). "affidavit" shall mean a statement in writing purporting to be a statement of facts, signed by the person marking it and confirmed by him by oath.

(3A). "aircraft" shall mean any machine which can derive support in the atmosphere from reactions of the air, and shall include balloons, whether fixed or free, airships, kites, gliders and flying machines.

[Ch. 3]



General Clauses Act, 1897 Back




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