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

Bombay Presidency - Subsection

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

(a)in any original suit, of which the amount or value of the subject-matter exceeds [Rs. 10,000] [These figures were substituted for the figures '5,000' by Bombay 33 of 1954, Section 2(1).], in any court subordinate to the High Court;