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[Cites 0, Cited by 0] [Section 41A(1)] [Section 41A] [Entire Act]

Bombay Presidency - Subsection

Section 41A(1)(c) in Bombay Civil Courts Act, 1869

(c)providing a penalty of tine not exceeding fifty rupees for breach of any of the rules so made, and determining the authority by which such breaches of the rules shall be investigated and the penalties imposed.