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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(1)(b) in The Bombay High Court Letters Patents (Amendment) Act, 1948

(b)after the words "Judicature at Bombay" where they occur for the second time, the words "or to the said Bombay City Civil Court, as the case may be," shall be inserted;