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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(27) in The Bombay General Clauses Act, 1904

(27)[ "Maharashtra Act" shall mean an Act made on or after the 1st day of May, 1960 by the Legislature of the State of Maharashtra under the Constitution] [This clause was inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];"Magistrate"