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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Bombay Presidency - Subsection

Section 31(2) in The Bombay Pleaders Act, 1920

(2)Where the High Court prescribes any new forms in lieu of the forms in Schedule II, or makes any new rules in lieu of or in addition to the rules in Schedule III, such new forms or rules respectively shall on publication be deemed to be enacted in such Schedule in lieu of or in addition to the forms or rules now therein enacted.