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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Bombay Presidency - Subsection

Section 32(1) in Bombay Civil Courts Act, 1869

(1)No Subordinate Court other than the Court of a [Civil Judge (Senior Division)] and no Court of Small Causes shall receive or register any suit in which [the Government] [Substituted by A.L.O. 1950.] or any officer of the Government in his official capacity is a party.