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[Cites 0, Cited by 1] [Section 161] [Entire Act]

Bombay Presidency - Subsection

Section 161(3) in Bombay Police Act, 1951

(3)The plaint shall set forth that a notice as aforesaid has been served on the defendant and the date of such service, and shall state whether any, and if any, what tender of amends has been made by the defendant. A copy of the said notice shall be annexed to the plaint endorsed or accompanied with a declaration by the plaintiff of the time and manner of service thereof.