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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

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

(e)"existing Corporation" means the Secondary School Certificate Examination Board constituted under the Act and functioning and operating immediately before the appointed day in the areas of the former State of Bombay;