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Bombay Presidency - Section

Section 4 in Bombay High Court Letters Patent, 1866

4. Tenure of office of High Court. - All the Judges of the High Courts established under this Act shall hold their offices during Her Majesty's pleasure ; provided that it shall be lawful for any Judge of a High Court to resign such office of Judge to the Governor-General of India in Council or Governor in Council of the Presidency in which such Court is established.