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 1] [Entire Act] Bombay Presidency - Subsection Section 1(ii) in The Indian Registration Act 1908 in its application to the State of Maharashtra the Bombay Public Trusts (Amendment) Act, 1979 (ii)in the marginal note, after the words "instruments" the words "and of certain memoranda" shall be inserted.
