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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Bombay Presidency - Subsection

Section 36(3) in The Bombay Court of Wards Act, 1905

(3)The Court may, if it thinks fit, amend the case so stated and shall then proceed to hear and dispose of the case in the manner provided in Chapter XXXVIII of the [Code of Civil Procedure] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).] for the hearing and disposal of cases stated for opinion under that Chapter.