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 10] [Entire Act] Bombay Presidency - Subsection Section 10(b) in Bombay Government Premises (Eviction) (Extension and Amendment) Act, 1959 (b)any right, privilege, obligation or liability acquired, accrued or incurred under any of the Acts repealed, or
