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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Bombay Presidency - Subsection

Section 17(1) in The Bombay City Civil Court Act, 1948

(1)The Judge of the City Court, or, when the Court consists of more than one Judge, the principal Judge, shall, at the commencement of each year, draw up a list of holidays and vacations to be observed in the court, and shall submit the same for the approval of the High Court.