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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(1)(c) in The Bombay High Court Letters Patents (Amendment) Act, 1948

(c)after the word "respectively" the words "or by the Bombay City Civil Court or by any Judge of the said Court" shall be inserted;