Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(3)(b) in The Bombay High Court Letters Patents (Amendment) Act, 1948

(b)for the words "said Court" where they occur for the second time, the words "said Supreme Court of Judicature at Bombay" shall be substituted;