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 8(2)] [Section 8] [Entire Act] Bombay Presidency - Subsection Section 8(2)(b) in The Bombay City Civil Court Act, 1948 (b)the power to hear and dispose of all interlocutory applications or matters necessary for the progress of any suit or other proceedings;