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Bombay Presidency - Section

Section 32 in The Bombay Pleaders Act, 1920

32. Savings.

- Nothing in this Act shall be deemed to limit or otherwise affect the powers conferred upon the High Court by sections 106 and 107 of the Government of India Act, 1915, or by clauses 9 and 10 of the Letters Patent or by any law for the time being in force.