Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Bombay Presidency - Subsection Section 2(5A) in The Bombay Money-Lenders Act, 1946 (5A)[ "inspection fee" means the fee leviable under section 9A in respect of inspection of books of accounts of a money-lender;] [Clause (5A) was inserted by Bombay 50 of 1959, Section 4(c).]
