Report No. 43

7.23. Section 2 (3)-"document".-

Section 2(3) defines "document" as including part of a document. The definition is unnecessary because the definition of 'document' in the General Clauses Act1 is applicable to the whole as well as a part of a document. Clause (3) of section 2 should therefore be omitted.

1. Section 3(18), General Clauses Act, 1897, defines a document as including "any matter written, expressed or described upon any substance by means of letters, figures or marks, or by moire than one of those means which is intended to be used, or which may be used, for the purpose of recording that matter."