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Bombay Presidency - Section

Section 13 in Bombay Civil Courts Act, 1869

13. Enactments applied to [Joint District Judges;] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).] [Joint District Judge's] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).] Seal.-

All Regulations and Acts now or hereafter in force and applying to a District Judge shall be deemed to apply also to the [Joint District Judges] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).]and the seal of the [Joint District Judges] [Substituted for the words "Joint Judge" by the Bombay Civil Courts (Amendment) Act (27 of 1984), Section 2(b) (27-9-1984).] shall be the same as is used by the District Judge.