Section 2002 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
2002.
G.S.R 1361 dated 11th November, 1961. - In exercise of the powers conferred by sub-section (1) of Sec. 4 of the Inter-State Corporations Act, 1957 (38 of 1957), the Central Government, after consulting the Governments of the States of Gujarat, Mysore and Rajasthan approves with certain modifications, the scheme forwarded by the Government of Maharashtra relating to the reconstitution and reorganisation of the Bombay State Dental Council, a corporation established under the Dentists Act, 1948 (16 of 1948) and functioning in parts of the States of Maharashtra, Gujarat, Mysore and Rajasthan, and for the purpose of giving effect to the scheme so approved, the Central Government hereby makes the following Order, namely:
