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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(9)(b) in Bombay Merged Areas, Enclaves and Specified Areas (Amendment of Laws) Act, 1950

(b)the words and brackets "with effect from the date of the coming into operation of this Act (hereafter in this section referred to as the said date)" shall be deleted;