[Branch Inspector-General of Sindh (Repealed).]--Rep. by the Government of India (Adaptation of Indian Laws) Order, 1937.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.