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] [Entire Act]

State of Gujarat - Subsection

Section 2(13A) in The Bombay Money Lenders Act, 1946

(13A)"recognised language" means [* * *] [The words 'in Greater Bombay Marathi or Gujarati and elsewhere' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the language of the Court;