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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Bombay Presidency - Subsection

Section 110(e) in The Bombay Children Act, 1948

(e)all appeals against orders of courts appointed under the repealed Act which would have laid under that Act shall be deemed to be appeals from orders made by courts under this Act and shall be presented to the courts empowered to hear appeals under this Act and shall be disposed of accordingly;