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[Cites 0, Cited by 0] [Section 6] [Entire Act]

British India - Subsection

Section 6(e) in The Sir Jamsetjee Jejeebhoy Baronetcy Act, 1915

(e)on any other security expressly authorised by any rule which the High Court of Judicature at Bombay may, from time to time, prescribe as an investment for trust property consisting of money.