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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(3)(a) in THE BOMBAY LIFTS ACT, 1939

(a)In sub-section (3), for the words “the State Government” the words “the appellate authority appointed in this behalf by the State Government” shall be substituted;