Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Bombay Presidency - Subsection Section 13(6) in THE BOMBAY LIFTS ACT, 1939 (6)For clause (a) of sub-section (1) of section 13A, the following shall be substituted, namely:-“(a) where Government is the addressee, at the office of the agent appointed by such Government under sub-section (2) of section 9;”
