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Bombay Presidency - Section

Section 2 in The Bombay Separation of Judicial and Executive Functions Act, 1951

2. Amendments to enactments.

- The Central Acts specified in Parts I and II of the Schedule appended to this Act (hereinafter called the Schedule) in their application to the State of Bombay and the Bombay Acts specified in Part III of the Schedule are hereby amended to the extent mentioned in the fourth column of the Schedule.