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Bombay Presidency - Section

Section 33 in Bombay High Court Letters Patent, 1866

33. Criminal. - And we do further ordain that the said High Court of Judicature at Bombay shall have and exercise all such criminal jurisdiction as may now be exercised by the said High Court as a Court of Admiralty, or Vice-Admiralty, or otherwise in connection with maritime matters of prize.

Testamentary and Intestate Jurisdiction