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] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(8) in The Bombay Irrigation Act, 1879 (8)[ "prescribed" means prescribed by rules made under this Act; [Clause (8), (9) and (10) were substituted for clauses (8) and (9) by Gujarat 27 of 1973, section 2.]
