Repeals .] Repealed by the Repealing and Amending Act, 1914 (10 of 1914), s. 3 and the Second Schedule.Open in Lexace · Ask the AI about this section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.