Section 85(3)(a) in The Bombay Public Trusts Act, 1950

[Cites 0, Cited by 0] [Section 85(3)] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(3)(a) in The Bombay Public Trusts Act, 1950

(a)any right, title, interest, obligation or liability already acquired, accrued or incurred before [the said date] [Substituted for the words 'the date of the application of this Act' by Bombay 28 of 1953.],

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State of Gujarat - Subsection

Section 85(3)(a) in The Bombay Public Trusts Act, 1950