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 34 in Bombay Civil Courts Act, 1869 34. Suspension of Subordinate Judges by High Court; by District Judge Saving of power of Government to suspend or dismiss.- [Repealed by A.O., 1937.]
