Section 2(g) in The Maharashtra State legal Aid and Advice Scheme, 1979
(g)"High Court" means the High Court of Judicature at Bombay including the permanent Bench of that High Court at Nagpur provided by Section 41 of the [Bombay Reorganisation Act, 1960 and the Bench of High Court at Aurangabad] [These words were substituted by G. N., L. &J. D., No. LAB-1084/(153)-XIV, dated 17th July, 1984, clause 1 (ii).];
