Section 52(g) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
(g)Any will, deed or other document made before the appointed day which contains any bequest, gift, terms or trust in favour of the said Council for or in connection with the purposes of the Board, shall, on and from the commencement of this Act, be construed as if the Board is named therein instead of the said Council.
