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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(1)(c) in The Bombay Pleaders Act, 1920

(c)before the tribunal of appeal constituted under the [City of Bombay Improvement Act, 1898;] [This Act has been repealed by Bombay 16 of 1925 which also has been repealed by Bombay 18 of 1933.]