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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

Bombay Presidency - Subsection

Section 91(2)(xii) in The Bombay University Act, 1974

(xii)the appointment of examiners validly made under the said Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act, and such examiners shall continue to hold office and to act until fresh appointments are made under this Act;