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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 7] [Entire Act] Bombay Presidency - Subsection Section 7(b) in The Bombay City Civil Court Act, 1948 (b)the State Government may appoint any one of the judges to be the principal judge and any two other judges to be called the additional principal judges;
