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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

Bombay Presidency - Subsection

Section 39(2)(cb) in The Bombay Money-Lenders Act, 1946

(cb)[ the manner of publishing a notice under sub-section (4) of section 13B for inviting claims to property pledged with a money-lender;] [Clause (cb) was inserted by Maharashtra 76 of 1975, Section 19(b).]