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] [Entire Act] Bombay Presidency - Section Section 5 in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950 5. Definition.- In this Chapter ‘enclave’ and ‘specified area’ shall have the same meaning as assigned to them in Section 2.
