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[Cites 0, Cited by 2] [Entire Act]

State of Gujarat - Section

Section 3 in The Bombay Prevention of Ex-Communication Act, 1949

3. Ex-communication not to be valid and of any effect.

- Notwithstanding anything contained in any law, custom or usage for the time being in force to the contrary, no ex-communication of a member of any community shall be valid shall be of any effect.