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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in The Bombay Secondary School Certificate Examination Board (Reconstitution) Order, 1959.

(2)The securities, if any, and the cash balances held by the existing Corporation in Bank or Treasury or Sub-Treasury immediately before the appointed day shall, subject to the provisions of paragraph 6, continue to be held by, and vest in, the existing Corporation.