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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bombay Presidency - Subsection

Section 15(1) in The Bombay City Civil Court Act, 1948

(1)An appeal shall lie to the High Court from—
(a)every decree passed by the Judge of the City Court, and
(b)such orders passed by the said Judge as are specified in and to the extent provided V of for by section 104 of the Code of Civil Procedure, 1908.