Section 2(3) in The Bombay High Court Letters Patents (Amendment) Act, 1948

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

Bombay Presidency - Subsection

Section 2(3) in The Bombay High Court Letters Patents (Amendment) Act, 1948

(3)in paragraph 23 -

(a)after the words "said Court" where they occur for the first time, the words "or of the said Bombay City Civil Court" shall be inserted;

(b)for the words "said Court" where they occur for the second time, the words "said Supreme Court of Judicature at Bombay" shall be substituted;