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 5] [Entire Act] State of Maharashtra - Subsection Section 5(1) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945 (1)The High Court shall have and exercise ordinary original civil jurisdiction within the areas for the time being comprised in Greater Bombay.
