4. [ Their liabilities in exercise of same power. ] Rep. by the Repealing and Amending Act , 1891 (XII of 1891).Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.