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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2)(a) in The Bombay City Civil Court Act, 1948

(a)the power to hear and dispose of all applications for permission to sue or defend as paupers or for disappearing plaintiffs or defendants permitted to sue or defend as paupers;