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 28] [Entire Act] Bombay Presidency - Subsection Section 28(3) in Bombay Civil Courts Act, 1869 (3)The High Court may, whenever it thinks fit, withdraw such jurisdiction from any Civil Judge so invested.][28-A. Power to invest Civil Judges with jurisdiction under certain Acts.- [Inserted by Bom. Act 5 of 1912, S.2.]
