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

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

(a)after the words "Judicature at Bombay" where they occur for the first time, the words "and of the Bombay City Civil Court" shall be inserted;

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