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 9] [Entire Act] Bombay Presidency - Subsection Section 9(2) in The Bombay Smoke-Nuisances Act, 1912 (2)Sub-section (1) shall not apply to any furnace which is used-(a)in connection with a brick, tile or lime kiln or(b)for the purpose mentioned in clause (d) of sub-section (1) of section 7.
