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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Commissioners of Divisions Act, 1958

(1)On the commencement of this Act, the Bombay Commissioners, (Abolition of Office) Act, 1950 and the Central Provisions and Berar Commissioners (Construction of References) Act, 1948, shall be repealed.