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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(2)(a) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

(a)apply to any provisions made by or under the enactments specified in Schedules B and C;