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] [Entire Act] State of Maharashtra - Section Section 9 in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945 9. [ Amendments of certain enactments. [This section was inserted by Bombay 8 of 1950, Section 5.] - The enactments specified in the second column of Schedule F shall be amended in the manner and to the extent specified in the third column thereof.]
