Section 9 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
9. Division of money of existing Council.
- The cash balances whether in the form of cash or securities held by the existing Council immediately before the appointed day, shall, after deducting all the liabilities of the existing Council up to that date, be apportioned among the Maharashtra State Dental Council, the Gujarat State Dental Council, the Government of Mysore and the Government of Rajasthan in proportion to the number of dentists ordinarily resident in the Bombay area of the State of Maharashtra, the Bombay and Kutch areas of the State of Gujarat, the Karnataka area and the Abu area, as shown on the day immediately preceding the appointed day in the register prepared and maintained under Sec. 31 of the Act for the area of the former State of Bombay and the former State of Kutch.
