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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(1) in The Bombay City Civil Court Act, 1948

(1)The High Court shall, from time to time, with the sanction of the State Government prescribe and regulate the fees to be taken for any process issued by the City Court or by any officer of such court.