Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(1)(d) in The Bombay Labour Welfare Board (Reconstitution) Order, 1959.

(d)"Bombay area" means the territories which immediately before first day of November, 1956, were comprised in the State of Bombay, excluding the Abu area and the Karnatak area;