Section 8 in The Bombay Board and Faculty of Ayurvedic and Unani Systems of Medicine (Reconstitution And Reorganisation) Order, 1959.
8. Residuary provision.
- Any other assets or liabilities of the Board and the Faculty not expressly provided for shall continue to be the assets or liabilities of the Board or the Faculty, as the case may be, subject to apportionment among the Board or the Faculty, as the case may be, and the State of Mysore and the Rajasthan Board, in such proportion as may be agreed upon between the parties concerned, or in default of such agreement, as the Central Government may direct.
