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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in The Bombay Pleaders Act, 1920

(2)On the application of a district pleader holding a sanad which is available for any [* * *] [The words 'one' was deleted Bombay 52 of 1947, Section 3(2).] district the High Court may from time to time, by endorsement on such sanad, render the same available for any other district.