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[Cites 0, Cited by 0] [Section 3(35)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(35)(b) in The Bombay General Clauses Act, 1904

(b)as respects.any period after the commencement of the Constitution, the territories of the State of Bombay as specified in the First Schedule to the Constitution before the commencement of the States Reorganisation Act, 1956;]