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 1] [Section 14] [Entire Act] State of Gujarat - Subsection Section 14(4) in The Bombay Money Lenders Act, 1946 (4)Powers conferred on a Court under this section may be exercised by any Court in appeal or in revision.
