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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(4)(b) in Bombay Primary Education Act, 1947

(b)any pleadings in the proceedings to be altered or amended, unless he is satisfied that such application, alteration or amendment is bona-fide and not conclusive.