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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Bombay Presidency - Subsection

Section 47(b) in The Bombay Weights and Measures Act, 1932

(b)the enactments specified in Part II of the said schedule shall be deemed to have been repealed, so far as they apply to the presidency of Bombay, to the extent specified in the third column thereof: