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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(1)(d) in The Bombay Pleaders Act, 1920

(d)in any suit of which the amount or value of the subject-matter [is Rs. 10,000 or less] [These words were substituted for the original by Bombay 33 of 1954, Section 2(2).] where the court certifies by order in writing that the fees of two pleaders may be taxed: