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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(5) in The Bombay Pleaders Act, 1920

(5)"the Letters Patent" means the Amended Letters Patent of the High Court of Judicature for the Presidency of Bombay, dated the 28th December, 1865 subject to any amendments thereto and alterations therein made or hereinafter to be made pursuant to clause 44 thereof or Section 106(A) of the Government of India Act;