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 386(6)] [Section 386] [Entire Act]

State of Maharashtra - Subsection

Section 386(6)(e) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(e)The particular papers transferred from each such parcel shall be those last filed in the sub-parcel and each paper to transferred shall be marked in such a manner as to indicate the count at which the transfer took place.