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] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(22) in The Maharashtra Refugees Act, 1948 (22)Whether he wished to stay in the [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1995.] of Bombay. If so, for how long.
