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Union of India - Section

Section 3 in The Coroners Act, 1871

3. Coroners of Calcutta and Bombay.-

Within the local limits of the ordinary original civil jurisdiction of each of the High Courts of Judicature at Fort William and Bombay there shall be a Coroner. Such Coroners shall be called respectively the Coroner of Calcutta and the Coroner of Bombay.