Section 39 — Duties of ministerial officers.

The Bombay Civil Courts Act, 1869
The duties of the said ministerial officers shall be regulated by such rules as the High Court may from time to time prescribe.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


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.