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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(1)(b) in The Bombay Court of Wards Act, 1905

(b)[ where the order is that of a Collector, to the Commissioner, or where any such officer or Board has jurisdiction, to such officer or Board; and] [This clause was inserted by Bombay 8 of 1958.]