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 0] [Entire Act] Bombay Presidency - Section Section 475 in The Bombay Provincial Municipal Corporations Act, 1949 475. Sections 472, 473 and 474 inapplicable to Magistrate's summons. - Nothing in sections 472, 473 and 474 applies to any summons issued under this Act by a Magistrate.
