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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(3) in The Maharashtra Veterinary Practitioners Act, 1971

(3)all the property moveable or immoveable which on the day immediately preceding the appointed day vested in the dissolved Council shall, subject to all limitations and conditions as were in force on the day immediately preceding the appointed day, vest in the Maharashtra Council;