Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(5) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950 (5)in Section 23, in the proviso, after the figures "1879" the words "or any enactment corresponding there to" shall be inserted;
