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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(1)(a) in The Bombay Court of Wards Act, 1905

(a)where the order is that of a [Commissioner] [This word was substituted for the word 'Collector' by Bombay 8 of 1958, Section 3, Schedule.] or of any special or other officer appointed or Board constituted, under the proviso to section 3, to the [ [State] [This words 'Provincial Government' were substituted for the words 'Governor in Council by the Adaptation of Indian Laws Order in Council.] Government];