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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(1) in Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945

(1)The enactments mentioned in Schedule D and all notifications, orders, schemes, rules, forms and by-laws made, issued or prescribed thereunder shall cease to apply to, or to be in force in the areas specified in [ [Parts II, III and IV]] of Schedule A.