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

Bombay Presidency - Subsection

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

(k)the transfer of any proceedings pending before any existing corporation or any officer authority, to any new corporation or any other officer or authority which may be designated;