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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(6) in The Bombay General Clauses Act, 1904

(6)[ "Bombay area of the State of Maharashtra" shall mean the area of the State of Maharashtra excluding the Vidarbha region, and the Hyderabad area, of that State;] [This clause was inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]