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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(1)(c) in The Bombay Pleaders Act, 1920

(c)in any appeal to the High Court, from a decree deciding on the merits any suit or any contested proceeding of the kind referred to in clause (a) or clause (b);