Section 13 in The Bombay Nursing Council (Reorganisation) Order, 1962.
13. Legal proceedings.
- Where immediately before the appointed day, the existing Council is a party to any legal proceedings instituted in any Court, by or against any person then-(a)if the Court is situate in the State of Gujarat, the Council established for the Bombay area of that State; and(b)in any other case, the Council established for the Bombay area of the State of Maharashtra,shall, respectively be deemed to be substituted for the existing Council as a party to those proceedings, and the proceedings may continue accordingly.
