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Bombay Presidency - Section

Section 9 in The Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959.

9. Legal proceedings.

- Where immediately before the appointed day, the existing Corporation is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment under this Order, the existing Corporation shall continue to be a party to those proceedings, and the proceedings continued accordingly.