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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(2)(t) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960

(t)all incidental, consequential or supplementary matters as may be necessary to give effect to the establishment of regional corporations, and for the proper and just distribution of rights, assets and liabilities between them;