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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Bombay Presidency - Subsection

Section 62(2) in Bombay Primary Education Act, 1947

(2)In the case of any such suit for damages if tender of sufficient amends shall have been made before the action was brought, the plaintiff shall not recover more than the amount as tendered, and shall pay all costs incurred by the defendant after such tender.