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

State of Gujarat - Subsection

Section 2(b) in The Bombay Prevention of Ex-Communication Act, 1949

(b)"ex-communication" means the expulsion of a person from any community of which he is member depriving him of rights and privileges which are legally enforceable by a suit of civil nature by him or on his behalf as such member;